Section 201(1A)(ii) in The Income Tax Act, 1961

[Cites 0, Cited by 6] [Section 201(1A)] [Section 201] [Entire Act]

Union of India - Subsection

Section 201(1A)(ii) in The Income Tax Act, 1961

(ii)at one and one-half per cent for every month or part of a month on the amount of such tax from the date on which such tax was deducted to the date on which such tax is actually paid,

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Union of India - Subsection

Section 201(1A)(ii) in The Income Tax Act, 1961