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[Cites 0, Cited by 0] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(5) in The Interest-Tax Act, 1974

(5)Where any such amendment has the effect of enhancing the assessment or reducing the refund already made, the [Assessing Officer] [ Substituted by Act 49 of 1991, Section 105 (w.e.f. 1.10.1991) ] shall serve on the assessee a notice of demand in the prescribed form specifying the sum payable.