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[Cites 0, Cited by 0] [Section 92(2)] [Section 92] [Entire Act]

Union of India - Subsection

Section 92(2)(f) in The Income Tax Act, 2025

(f)any income from machinery, plant or furniture belonging to the assessee and let on hire, if the income is not chargeable to income-tax under the head "Profits and gains of business or profession";