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[Cites 0, Cited by 0] [Section 406] [Entire Act]

Union of India - Subsection

Section 406(2) in The Income Tax Act, 2025

(2)A person who pays any instalment or instalments of advance tax under sub-section (1), may increase or reduce the amount of advance tax tax payable in the remaining instalment or instalments to accord with specified sum and the advance tax payable thereon, and make payment of the said tax in the remaining instalment or instalments accordingly.