Section 115BBI(2)(b) in The Income Tax Act, 1961

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Union of India - Subsection

Section 115BBI(2)(b) in The Income Tax Act, 1961

(b)deemed income referred to in Explanation 4 to the third proviso to clause (23C) of section 10, or sub-section (1B) or sub-section (3) of section 11; or

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Union of India - Subsection

Section 115BBI(2)(b) in The Income Tax Act, 1961