Section 267(3)(b) in The Income Tax Act, 2025

[Cites 0, Cited by 0] [Section 267(3)] [Section 267] [Entire Act]

Union of India - Subsection

Section 267(3)(b) in The Income Tax Act, 2025

(b)such tax, interest and fee shall be payable along with the payment of additional income-tax, as computed as per sub-section (5), as reduced by the amount of interest paid under the provisions of this Act in the earlier return, before furnishing the return; and

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Union of India - Subsection

Section 267(3)(b) in The Income Tax Act, 2025