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[Cites 0, Cited by 0] [Section 115TD] [Entire Act]

Union of India - Subsection

Section 115TD(6) in The Income Tax Act, 1961

(6)The tax on the accreted income by the [trust or the institution] shall be treated as the final payment of tax in respect of the said income and no further credit therefor shall be claimed by the [trust or the institution] or by any other person in respect of the amount of tax so paid.