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[Cites 0, Cited by 13] [Section 10(15)] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(15)(i) in The Income Tax Act, 1961

(i)income by way of interest, premium on redemption or other payment on such securities, bonds, annuity certificates, savings certificates, other certificates issued by the Central Government and deposits as the Central Government may, by notification in the Official Gazette, specify in this behalf, subject to such conditions and limits as may be specified in the said notification ;