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[Cites 0, Cited by 13] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(b) in The Income Tax Act, 1961

(b)[ any interim dividend shall be deemed to be the income of the previous year in which the amount of such dividend is unconditionally made available by the company to the member who is entitled to it. ] [ Inserted by Act 10 of 1965, Section 5 (w.r.e.f. 1.4.1965).]