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[Cites 0, Cited by 1] [Section 198(5)] [Section 198] [Entire Act]

Union of India - Subsection

Section 198(5)(a) in The Companies Act, 2013

(a)income-tax and super-tax payable by the company under the Income-tax Act, 1961 (43 of 1961), or any other tax on the income of the company not falling under clauses (d) and (e) of sub-section (4);