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Union of India - Section

Section 208 in The Income Tax Act, 1961

208. Conditions of liability to pay advance tax.

- Advance tax shall be payable during a financial year in every case where the amount of such tax payable by the assessee during that year, as computed in accordance with the provisions of this Chapter, is [ten thousand rupees] [ Substituted by Act 33 of 2009, Section 71, for " five thousand rupees" (w.e.f. 1.4.2009).] or more.