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- What is intimation under Section 143(1)? What is intimation under Section 143(1)?, (2 of 2)
What is intimation under Section 143(1)?
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FAQs on intimation under section 143
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Intimation refers to the processing of returns by the Centralised Processing Centre (CPC). In this, all Income-tax returns filed under Section 139 or in response to a notice under Section 142(1) are processed to verify and fix the arithmetical errors, apparent errors, tax calculation, and tax payments. At this stage, no verification of the income is undertaken.
