Section 139(9)(c) in The Income Tax Act, 1961

[Cites 0, Cited by 1] [Section 139(9)] [Section 139] [Entire Act]

Union of India - Subsection

Section 139(9)(c) in The Income Tax Act, 1961

(c)the return is accompanied by proof of—

(i)the tax, if any, claimed to have been deducted or collected at source and the advance tax and tax on self-assessment, if any, claimed to have been paid :

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Union of India - Subsection

Section 139(9)(c) in The Income Tax Act, 1961