Section 200A(1)(a) in The Income Tax Act, 1961

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Union of India - Subsection

Section 200A(1)(a) in The Income Tax Act, 1961

(a)the sums deductible under this Chapter shall be computed after making the following adjustments, namely:-

(i)any arithmetical or in the statement; or

(ii)an incorrect claim, apparent from any information in the statement;