Section 295(2)(kk) in The Income Tax Act, 1961

[Cites 0, Cited by 1] [Section 295(2)] [Section 295] [Entire Act]

Union of India - Subsection

Section 295(2)(kk) in The Income Tax Act, 1961

(kk)[ the procedure to be followed in calculating interest payable by assessees or interest payable by Government to assessees under any provision of this Act, including the rounding off of the period for which such interest is to be calculated in cases where such period includes a fraction of a month, and specifying the circumstances in which and the extent to which petty amounts of interest payable by assessees may be ignored;] [ Inserted by Act 42 of 1970, Section 55 (w.e.f. 1.4.1971).]

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Union of India - Subsection

Section 295(2)(kk) in The Income Tax Act, 1961