Section 37H(1A)(iv) in Income Tax Rules, 1962

[Cites 0, Cited by 0] [Section 37H(1A)] [Section 37H] [Entire Act]

Union of India - Subsection

Section 37H(1A)(iv) in Income Tax Rules, 1962

(iv)advance tax payment, tax deducted at source and tax collected at source for the relevant assessment year relevant to the previous year till the date of making application under sub-rule (1) of rule 37G.]

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Union of India - Subsection

Section 37H(1A)(iv) in Income Tax Rules, 1962