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[Cites 0, Cited by 0] [Section 140B(6)] [Section 140B] [Entire Act]

Union of India - Subsection

Section 140B(6)(ii) in The Income Tax Act, 1961

(ii)interest payable under section 234C, for the purposes of sub-section (2), shall be computed after taking into account the total income furnished in the return under sub-section (8A) of section 139 as the returned income;