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[Cites 0, Cited by 0] [Section 7A(3)] [Section 7A] [Entire Act]

Union of India - Subsection

Section 7A(3)(a) in The Companies (Profits) Surtax Act, 1964

(a)the chargeable amount of the latest previous year in respect of which the assessee has been assessed by way of regular assessment shall first be ascertained;