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[Cites 0, Cited by 0] [Section 352] [Entire Act]

Union of India - Subsection

Section 352(5) in The Income Tax Act, 2025

(5)The payment of tax on the accreted income by the specified person under this section shall be deemed as the final payment of tax in respect of the said income and no further credit therefor shall be claimed by, or any deduction be allowed to, the specified person or any other person in respect of the amount of tax so paid under any other provision of this Act.