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[Cites 0, Cited by 0] [Section 435] [Entire Act]

Union of India - Subsection

Section 435(1) in The Income Tax Act, 2025

(1)Where, as a result of any order passed in appeal or other proceeding under this Act, refund of any amount becomes due to the assessee, the Assessing Officer shall, except as otherwise provided in this Act, refund the amount to the assessee without his having to make any claim in that behalf.