Income Tax Department

Ministry of Finance, Government of India

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Section 410

Credit for advance tax

Section

Section Number

410

Chapter

CHAPTER XIX - Collection and recovery of tax

Act

Income-tax Act, 2025

Year

2026

Credit for advance tax

Credit for advance tax.

410. Any sum, other than a penalty or interest, paid by or recovered from an assessee as advance tax in pursuance of this Part shall be treated as a payment of tax in respect of the income of the tax year in which it was payable, and credit therefor shall be given to such assessee in the regular assessment.

Footnotes