Section 12A(2)(ii) in The Interest-Tax Act, 1974

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Union of India - Subsection

Section 12A(2)(ii) in The Interest-Tax Act, 1974

(ii)thereafter, interest shall be calculated at the rate aforesaid on the amount by which the tax so paid together with interest-tax paid in advance falls short of the assessed interest-tax.

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Union of India - Subsection

Section 12A(2)(ii) in The Interest-Tax Act, 1974