Section 114A(3)(b) in Income Tax Rules, 1962

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Union of India - Subsection

Section 114A(3)(b) in Income Tax Rules, 1962

(b)collected or collects tax in accordance with the provisions of Chapter XVII under the heading 'BB.-Collection at source', on or after the 1st day of October, 2004, within one month from the end of the month in which the tax was deducted or collected, as the case may be, or the 31st day of January, 2005, whichever is later.

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Union of India - Subsection

Section 114A(3)(b) in Income Tax Rules, 1962