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[Cites 0, Cited by 0] [Section 194] [Entire Act]

Union of India - Subsection

Section 194(b) in The Income Tax Act, 1961

(b)the amount of such dividend or, as the case may be, the aggregate of the amounts of such dividend distributed or paid or likely to be distributed or paid during the financial year by the company to the shareholder, does not exceed [five thousand] rupees: