Section 234A(1)(i) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 234A(1)] [Section 234A] [Entire Act]

Union of India - Subsection

Section 234A(1)(i) in The Income Tax Act, 1961

(i)"tax on total income as determined under sub-section (1) of section 143" shall not include the additional income-tax, if any, payable under section 140B or section 143; and

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Union of India - Subsection

Section 234A(1)(i) in The Income Tax Act, 1961