Section 194LC(2)(ii) in The Income Tax Act, 1961

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Union of India - Subsection

Section 194LC(2)(ii) in The Income Tax Act, 1961

(ii)to the extent to which such interest does not exceed the amount of interest calculated at the rate approved by the Central Government in this behalf, having regard to the terms of the loan or the bond and its repayment.

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Union of India - Subsection

Section 194LC(2)(ii) in The Income Tax Act, 1961