Section 209(2)(a) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 209(2)] [Section 209] [Entire Act]

Union of India - Subsection

Section 209(2)(a) in The Income Tax Act, 1961

(a)in cases ][where the Assessing Officer makes an order under sub-section (3) or sub-section (4) of section 210] [ Substituted by Act 4 of 1988, Section 77, for " where the assessee sends a statement under sub-Section (1) of section 209-A or where the Income-tax Officer makes an order under sub-Section (1) or sub-Section (3) of section 210" (w.e.f. 1.4.1988).],-

(i)[ if the total income of the latest previous year in respect of which the assessee has been assessed by way of regular assessment forms the basis of computation of advance tax payable by him, the net agricultural income which has been taken into account for the purposes of charging income-tax for the assessment year relevant to that previous year; or] [Inserted by Act 20 of 1974, Section 11 (w.r.e.f. 1.4.1974).]

(ii)[ if the total income declared by the assessee for the later previous year referred to in sub-section (4) of section 210 forms the basis of computation of advance tax, the net agricultural income as returned by the assessee in the return of income for the assessment year relevant to such later previous year;] [ Substituted by Act 4 of 1988, Section 77, for sub-Clause (ii) (w.e.f. 1.4.1988).]

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 209(2)(a) in The Income Tax Act, 1961