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[Cites 0, Cited by 0] [Section 402] [Entire Act]

Union of India - Subsection

Section 402(3) in The Income Tax Act, 2025

(3)"an incorrect claim apparent from any information in the statement" shall mean a claim, on the basis of an entry, in the statement—
(a)of an item, which is inconsistent with another entry of the same or some other item in such statement;
(b)in respect of rate of deduction of tax at source or rate of collection of tax at source, where such rate is not as per the provisions of the Act;