Section 10(15)(iib) in The Income Tax Act, 1961

[Cites 0, Cited by 1] [Section 10(15)] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(15)(iib) in The Income Tax Act, 1961

(iib)in the case of an individual or a Hindu undivided family, interest on such Capital Investment Bonds as the Central Government may, by notification in the Official Gazette, specify in this behalf :

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Union of India - Subsection

Section 10(15)(iib) in The Income Tax Act, 1961