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[Cites 0, Cited by 0] [Section 316] [Entire Act]

Union of India - Subsection

Section 316(3) in The Income Tax Act, 2025

(3)Before the departure from any port in India of any such ship, the master of the ship shall prepare and furnish to the Assessing Officer a return of the full amount paid or payable to the person as mentioned in sub-section (2) or any person on his behalf on account of such carriage shipped at that port since the last arrival of the ship thereat.