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[Cites 0, Cited by 0] [Section 425(4)] [Section 425] [Entire Act]

Union of India - Subsection

Section 425(4)(b) in The Income Tax Act, 2025

(b)the assessee has paid in full, the tax payable on the said income had such income been part of total income, in any of the remaining instalments of advance tax, if any, or by the 31st day of March of the tax year.