Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Section 200A(1)] [Section 200A] [Entire Act]

Union of India - Subsection

Section 200A(1)(f) in The Income Tax Act, 1961

(f)the amount of refund due to the deductor in pursuance of the determination under clause (d) shall be granted to the deductor.]