Income Tax Department

Ministry of Finance, Government of India

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Rule Number 230

Refund claim under section 434

Rule Number

230

Upload Date

08/01/2026

Refund claim under section 434.

230. A claim for refund under section 434 shall be made in Form No. 160, by the claimant himself or through a duly authorised agent, and shall be accompanied by a copy of an agreement or other arrangement referred to in section 434.

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