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[Cites 0, Cited by 0] [Section 298(1)] [Section 298] [Entire Act]

Union of India - Subsection

Section 298(1)(b) in The Income Tax Act, 2025

(b)the interest in clause (a) shall be paid for every month or part of a month comprised in the period commencing on the day immediately following the expiry of the time specified in said notice, and ending on the date of completion of assessment under clause (c) of said sub-section.