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[Cites 0, Cited by 0] [Section 476] [Entire Act]

Union of India - Subsection

Section 476(2) in The Income Tax Act, 2025

(2)The provisions of this section shall not apply if the payment referred to in sub-section (1)(a) has been 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.