The Income-Tax Act, 1961

239. Formof claim for refund and limitation.-

(1) Every claim for refund under this Chapter shall be made in the prescribed form and verified in the prescribed manner.

³[(2) No such claim shall be allowed, unless it is made within the period specified hereunder, namely:-

(a) where the claim is in respect of income which is assessable for any assessment year commencing on or before the 1st day of April, 1967, four years from the last day of such assessment year;

(b) where the claim is in respect of income which is assessable for the assessment year commencing on the first day of April, 1968, three years from the last day of the assessment year;

(c) where the claim is in respect of income which is assessable for any other assessment year, ⁴[one year] from the last day of such assessment year;]

⁵[(d) where the claim is in respect of fringe benefits which are assessable for any assessment year commencing on or after the first day of April, 2006, one year from the last day of such assessment year.]

3. Subs. by Act 19 of 1968, s. 18, for sub-section (2) (w.e.f. 1-4-1968).

4. Subs. by Act 18 of 1992, s. 82, for "two years" (w.e.f. 1-4-1993).

5. Ins. by Act 18 of 2005, s. 55 (w.e.f. 1-4-2006).

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