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Section 237 — Refunds.

Income-tax Act, 1961
Refunds.—If any person satisfies the 1[AssessingOfficer] that the amount of tax paid by him or on his behalf or treated as paid by him or on his behalf for any assessment year exceeds the amount with which he is properly chargeable under this Act for that year, he shall be entitled to a refund of the excess.
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