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[Cites 0, Cited by 0] [Section 153] [Entire Act]

Union of India - Subsection

Section 153(4) in The Income Tax Act, 2025

(4)Where the income referred to in sub-section (2)(b) is derived from any deposit held by, or on behalf of, a firm, an association of persons or a body of individuals, no deduction shall be allowed under this section in respect of such income in computing the total income of any partner of the firm or any member of such association or any individual of such body of individuals.