Section 245C(1B)(ii) in The Income Tax Act, 1961

[Cites 0, Cited by 3] [Section 245C(1B)] [Section 245C] [Entire Act]

Union of India - Subsection

Section 245C(1B)(ii) in The Income Tax Act, 1961

(ii)if the applicant has furnished a return in respect of the total income of that year, tax shall be calculated on the aggregate of the total income returned and the income disclosed in the application as if such aggregate were the total income.

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Union of India - Subsection

Section 245C(1B)(ii) in The Income Tax Act, 1961