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[Cites 0, Cited by 0] [Section 393(d)] [Section 393] [Entire Act]

Union of India - Subsection

Section 393(d)(ii) in The Income Tax Act, 2025

(ii)a transaction is not liable for tax deduction as provided in section 393(4) (Table: Sl. No. 11),then tax shall not be deducted on such transaction under any other provision of this Chapter;