Section 140B(6)(iii) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 140B(6)] [Section 140B] [Entire Act]

Union of India - Subsection

Section 140B(6)(iii) in The Income Tax Act, 1961

(iii)interest payable, for the purposes of sub-section (3), shall be the interest chargeable under any provision of this Act, on the income as per return furnished under sub-section (8A) of section 139, as reduced by interest paid, in accordance with the earlier return, if any:

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Union of India - Subsection

Section 140B(6)(iii) in The Income Tax Act, 1961