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[Cites 0, Cited by 0] [Section 128(5)] [Section 128] [Entire Act]

Union of India - Subsection

Section 128(5)(ii) in Income Tax Rules, 1962

(ii)the credit shall be determined by conversion of the currency of payment of foreign tax at the telegraphic transfer buying rate on the last day of the month immediately preceding the month in which such tax has been paid or deducted.