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- Which amount shall be considered to calculate interest under Section 234B if advance tax is not paid? Which amount shall be considered to calculate interest under Section 234B if advance tax is not paid?, (2 of 2)
Which amount shall be considered to calculate interest under Section 234B if advance tax is not paid?
Subject
FAQs on interest under section 234A, 234B, 234C and 234D
etds-answer
Where the assessee has the liability to pay the advance tax, but he failed to pay the same, the interest shall be charged on the whole amount of tax computed on his total income.
