Section 240 — Refund on appeal, etc.
Income-tax Act, 1961
Refund on appeal, etc.βWhere, as a result of any order passed in appeal or other proceeding under this Act, refund of any amount becomes due to the assessee, the 1[AssessingOfficer] shall, except as otherwise provided in this Act, refund the amount to the assessee without his having to make any claim in that behalf:Open in Lexace · Ask the AI about this section
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