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Union of India - Section

Section 73 in Finance (No. 2) Act, 2014

73. Amendment of section 271H.

- In section 271H of the Income-tax Act, in sub-section (1), in the opening portion, for the words "a person shall be liable to pay", the words "the Assessing Officer may direct that a person shall pay by way of" shall be substituted with effect from the 1st day of October, 2014.