Section 126(8)(b) in The Income Tax Act, 2025

[Cites 0, Cited by 0] [Section 126(8)] [Section 126] [Entire Act]

Union of India - Subsection

Section 126(8)(b) in The Income Tax Act, 2025

(b)such sum is paid in lump sum in the tax year for more than a year, a deduction shall be allowed for each of the relevant tax year equal to the appropriate fraction of such amount.

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 126(8)(b) in The Income Tax Act, 2025