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[Cites 0, Cited by 0] [Section 115QA] [Entire Act]

Union of India - Subsection

Section 115QA(4) in The Income Tax Act, 1961

(4)The tax on the distributed income by the company shall be treated as the final payment of tax in respect of the said income and no further credit therefor shall be claimed by the company or by any other person in respect of the amount of tax so paid.