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

(b)in all certificates furnished under section 203 or sub-section (5) of section 206-C;]

(ba)[ in all the ] [Inserted by Act 21 of 2006, Section 44 (w.e.f. 1.6.2006).][* * *] [ The word " quarterly" omitted by Act 33 of 2009, Section 67 (w.e.f. 1.10.2009).] [statements prepared and delivered or caused to be delivered in accordance with the provisions of sub-section (3) of section 200 or sub-section (3) of section 206-C;] [Inserted by Act 21 of 2006, Section 44 (w.e.f. 1.6.2006).]

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Union of India - Subsection

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