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[Cites 0, Cited by 0] [Section 271H] [Entire Act]

Union of India - Subsection

Section 271H(4) in The Income Tax Act, 1961

(4)The provisions of this section shall apply to a statement referred to in sub-section (3) of section 200 or the proviso to sub-section (3) of section 206C which is to be delivered or caused to be delivered for tax deducted at source or tax collected at source, as the case may be, on or after the 1st day of July, 2012.