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[Cites 0, Cited by 0] [Section 349(5)] [Section 349] [Entire Act]

Union of India - Subsection

Section 349(5)(b) in The Companies Act, 1956

(b)income-tax and super-tax payable by the company under the Indian [Income-tax Act, 1922 (11 of 1922)] [ Now see the Income-tax Act, 1961.], or any other tax on the income of the company not falling under clauses (d) and (e) of sub-section (4);