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[Cites 0, Cited by 0] [Section 10RA] [Entire Act]

Union of India - Subsection

Section 10RA(2) in Income Tax Rules, 1962

(2)The applicant shall furnish modified return of income referred to in section 92CD in respect of a rollback year to which the agreement applies along with the proof of payment of any additional tax arising as a consequence of and computed in accordance with the rollback provision.