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[Cites 0, Cited by 0] [Section 477] [Entire Act]

Union of India - Subsection

Section 477(2) in The Income Tax Act, 2025

(2)The provisions of this section shall not apply if the payment of the tax collected at source has been made to the credit of the Central Government on or before the time prescribed for filing the statement under section 397(3)(b) in respect of such payment.