Section 200(1)(a) in The Income Tax Act, 2025

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Union of India - Subsection

Section 200(1)(a) in The Income Tax Act, 2025

(a)without any deduction under––

(i)section 45(2) or 47(1)(b); or

(ii)Chapter VIII other than provisions of section 146 or 148; or

(iii)sections specified in section 205(1)(a) to (g);