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[Cites 0, Cited by 0] [Section 393] [Entire Act]

Union of India - Subsection

Section 393(11) in The Income Tax Act, 2025

(11)The credit of any income or sum to any account, whether called "suspense account" or by any other name, in the books of account of the person liable to pay such income or sum, shall be deemed to be the credit of such income or sum to the account of the payee and the provisions of this Chapter shall apply accordingly.