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[Cites 0, Cited by 174] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(8) in The Income Tax Act, 1961

(8)Nothing contained in section 11 or section 12 shall operate so as to exclude any income from the total income of the previous year of the person in receipt thereof if the provisions of the first proviso* to clause (15) of section 2 become applicable in the case of such person in the said previous year.