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[Cites 0, Cited by 0] [Section 10(15)] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(15)(iiia) in The Income Tax Act, 1961

(iiia)interest payable to any bank incorporated in a country outside India and authorised to perform central banking functions in that country on any deposits made by it, with the approval of the Reserve Bank of India, with any scheduled bank.