Section 13(9)(i) in The Income Tax Act, 1961

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Union of India - Subsection

Section 13(9)(i) in The Income Tax Act, 1961

(i)the statement referred to in clause (a) of the said sub-section in respect of such income is not furnished on or before the due date specified under sub-section (1) of section 139 for furnishing the return of income for the previous year; or

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Union of India - Subsection

Section 13(9)(i) in The Income Tax Act, 1961