Section 215(2)(ii) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 215(2)] [Section 215] [Entire Act]

Union of India - Subsection

Section 215(2)(ii) in The Income Tax Act, 1961

(ii)thereafter, interest shall be calculated at the rate aforesaid on the amount by which the tax as so paid (in so far as it relates to income subject to advance tax) falls short of the assessed tax.]

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Union of India - Subsection

Section 215(2)(ii) in The Income Tax Act, 1961