Section 115AB(5)(a) in The Income Tax Act, 1961

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Union of India - Subsection

Section 115AB(5)(a) in The Income Tax Act, 1961

(a)his or its total income in respect of which he or it is assessable under this Act during the previous year consisted only of income referred to in clause (a) of sub-section (1); and

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Union of India - Subsection

Section 115AB(5)(a) in The Income Tax Act, 1961