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[Cites 0, Cited by 0] [Section 234B(1)] [Section 234B] [Entire Act]

Union of India - Subsection

Section 234B(1)(i) in The Income Tax Act, 1961

(i)any tax deducted or collected at source in accordance with the provisions of Chapter XVII on any income which is subject to such deduction or collection and which is taken into account in computing such total income;