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[Cites 0, Cited by 0] [Section 115AB(4)] [Section 115AB] [Entire Act]

Union of India - Subsection

Section 115AB(4)(a) in The Income Tax Act, 1961

(a)the gross total income consists only of the income referred to in clause (a) of that sub-section, no deduction shall be allowed to him or it under Chapter VI-A;