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[Cites 0, Cited by 0] [Section 33AC(3)] [Section 33AC] [Entire Act]

Union of India - Subsection

Section 33AC(3)(a) in The Income Tax Act, 1961

(a)has been utilised for any purpose other than that referred to in clause (a) or clause (b) of sub-section (2), the amount so utilised; or