Section 115BBA(2)(a) in The Income Tax Act, 1961

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Union of India - Subsection

Section 115BBA(2)(a) in The Income Tax Act, 1961

(a)his total income in respect of which he is assessable under this Act during the previous year consisted only of income referred to in clause (a) or clause (b) of sub-section (1); and

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Union of India - Subsection

Section 115BBA(2)(a) in The Income Tax Act, 1961