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[Cites 0, Cited by 0] [Section 35] [Entire Act]

Union of India - Subsection

Section 35(a) in The Income Tax Act, 2025

(a)any amount on account ofโ€“โ€“
(i)tax paid on income; or
(ii)tax paid by employer referred to in Schedule III (Table: Sl. No. 10); or
(iii)tax paid in any other country for which relief is eligible under section 159 or 160, and shall include any surcharge or cess on such tax, by whatever name called;