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[Cites 0, Cited by 0] [Section 399(1)] [Section 399] [Entire Act]

Union of India - Subsection

Section 399(1)(e) in The Income Tax Act, 2025

(e)an intimation shall be prepared or generated and sent to the deductor or collector specifying the amount determined to be payable by, or the amount of refund due to, him under clause (d);