Section 143(1)(d) in The Income Tax Act, 1961

[Cites 0, Cited by 10] [Section 143(1)] [Section 143] [Entire Act]

Union of India - Subsection

Section 143(1)(d) in The Income Tax Act, 1961

(d)an intimation shall be prepared or generated and sent to the assessee specifying the sum determined to be payable by, or the amount of refund due to, the assessee under clause (c); and

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Union of India - Subsection

Section 143(1)(d) in The Income Tax Act, 1961