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[Cites 0, Cited by 4] [Section 115O] [Entire Act]

Union of India - Subsection

Section 115O(4) in The Income Tax Act, 1961

(4)The tax on distributed profits so paid by the company shall be treated as the final payment of tax in respect of the amount declared, distributed or paid as dividends and no further credit therefor shall be claimed by the company or by any other person in respect of the amount of tax so paid.