Section 270A(3)(a) in The Income Tax Act, 1961

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Union of India - Subsection

Section 270A(3)(a) in The Income Tax Act, 1961

(a)if return has been furnished, the difference between the amount of income assessed and the amount of income determined under clause (a) of sub-section (1) of section 143;

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Union of India - Subsection

Section 270A(3)(a) in The Income Tax Act, 1961