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 0] [Entire Act] Union of India - Section Section 433 in The Income Tax Act, 2025 433. Form of claim for refund and limitation.Every claim for refund under this Chapter shall be made by furnishing return as per section 263.[Similar to Section 239 from The Income Tax Act, 1961-Also Refer]
