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[Cites 0, Cited by 0] [Section 35(a)] [Section 35] [Entire Act]

Union of India - Subsection

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

(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;