Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 17] [Entire Act] Union of India - Section Section 233 in The Income Tax Act, 1961 233. Recovery of tax payable under provisional assessment. - [Repealed by the Taxation Laws (Amendment) Act, 1970 (42 of 1970), section 39 (w.e.f. 1-4-1971).]
