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] [Section 10A] [Entire Act] Union of India - Subsection Section 10A(1) in The Interest-Tax Act, 1974 (1)No order of assessment shall be made under section 8 any time after the expiry of two years from the end of the assessment year in which the interest was first assessable.
