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[Cites 0, Cited by 0] [Section 115BBF] [Entire Act]

Union of India - Subsection

Section 115BBF(3) in The Income Tax Act, 1961

(3)The eligible assessee may exercise the option for taxation of income by way of royalty in respect of a patent developed and registered in India in accordance with the provisions of this section, in the prescribed manner, on or before the due date specified under sub-section (1) of section 139 for furnishing the return of income for the relevant previous year.