Section 115AD(2)(b) in The Income Tax Act, 1961

[Cites 0, Cited by 4] [Section 115AD(2)] [Section 115AD] [Entire Act]

Union of India - Subsection

Section 115AD(2)(b) in The Income Tax Act, 1961

(b)includes any income referred to in clause (a) or clause (b) of sub-section (1), the gross total income shall be reduced by the amount of such income and the deduction under Chapter VI-A shall be allowed as if the gross total income as so reduced, were the gross total income of the [specified fund or] Foreign Institutional Investor.

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Union of India - Subsection

Section 115AD(2)(b) in The Income Tax Act, 1961