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  1. How to Respond to Defective Return Notice under section 139(9) under Income Tax Act, 1961
  2. How to Respond to Defective Return Notice under section 139(9) under Income Tax Act, 1961

How to Respond to Defective Return Notice under section 139(9) under Income Tax Act, 1961

18-Sep-2024
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How to Respond to Defective Return Notice under section 139(9) under Income Tax Act, 1961
Video thumbnail
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Video embed
https://youtu.be/r3CNoqEzi1I
Video description

The video covers step by step guidance to respond to a defective return notice in the e-proceedings section of the e-filing portal.