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[Cites 0, Cited by 0] [Section 28AA(2)] [Section 28AA] [Entire Act]

Union of India - Subsection

Section 28AA(2)(iv) in Income Tax Rules, 1962

(iv)advance tax payment [tax deducted at source and tax collected at source] [Inserted by Notification No. G.S.R. 1068(E), dated 25.10.2018 (w.e.f. 26.3.1962).] for the assessment year relevant to the previous year till the date of making application under sub-rule (1) of rule 28;