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[Cites 0, Cited by 0] [Section 63] [Entire Act]

Union of India - Subsection

Section 63(4) in The Income Tax Act, 2025

(4)Where a person is required, by or under any other law, to get his accounts audited, then it shall be sufficient compliance of this section, if such person––
(a)gets the accounts of such business or profession audited under such law before the specified date; and
(b)furnishes by that specified date the report of such audit along with the report of the accountant in the form as may be prescribed.