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[Cites 0, Cited by 0] [Section 209(4)] [Section 209] [Entire Act]

Union of India - Subsection

Section 209(4)(a) in The Income Tax Act, 2025

(a)his total income during the tax year consisted only of income referred to in sub-sections (1) (Table: Sl. No. 1) and (Table: Sl. No. 2); and