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[Cites 0, Cited by 0] [Section 124(6)] [Section 124] [Entire Act]

Union of India - Subsection

Section 124(6)(b) in The Income Tax Act, 2025

(b)as pension received from the annuity plan purchased or taken on such closure or opting out, the whole of the amount referred to in clause (a) or (b) shall be deemed to be the income of the individual or his nominee, in the tax year in which such amount is received, and shall accordingly be charged to tax as income of that tax year.