Section 203A(2)(c) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 203A(2)] [Section 203A] [Entire Act]

Union of India - Subsection

Section 203A(2)(c) in The Income Tax Act, 1961

(c)[ in all the returns, delivered in accordance with the provisions of section 206 or sub-section (5-A) or sub-section (5-B) of section 206-C to any income-tax authority; and [Substituted by Act 23 of 2004, Section 45, for Section 203-A (w.e.f. 1.10.2004).]

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Union of India - Subsection

Section 203A(2)(c) in The Income Tax Act, 1961