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[Cites 0, Cited by 0] [Section 93(2)] [Section 93] [Entire Act]

Union of India - Subsection

Section 93(2)(b) in The Income Tax Act, 2025

(b)any other dividend income [other than in clause (a)], or income from units of a Mutual Fund specified under Schedule VII (Table: Sl. No. 20 or 21) or income from units of a specified company as referred to in section 2(h) of the Unit Trust of India (Transfer of Undertaking and Repeal) Act, 2002, only deduction allowed shall be interest expense which, for any tax year, shall be limited to 20% of such income (included in the total income for that year, without deduction under this section).