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[Cites 0, Cited by 1] [Section 10(4)] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(4)(i) in The Income Tax Act, 1961

(i)in the case of a non-resident, any income by way of interest on such securities or bonds as the Central Government may, by notification in the Official Gazette, specify in this behalf, including income by way of premium on the redemption of such bonds :