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[Cites 0, Cited by 0] [Section 206CB(1)] [Section 206CB] [Entire Act]

Union of India - Subsection

Section 206CB(1)(d) in The Income Tax Act, 1961

(d)the sum payable by, or the amount of refund due to, the collector, shall be determined after adjustment of the amount computed under clause (b) and clause (c) against any amount paid under section 206C or section 234E and any amount paid otherwise by way of tax or interest or fee;