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[Cites 0, Cited by 0] [Section 293(6)] [Section 293] [Entire Act]

Union of India - Subsection

Section 293(6)(a) in The Income Tax Act, 2025

(a)of a firm, such income assessed for each of the tax years falling within the block period shall be the income determined before allowing deduction of salary, interest, commission, bonus or remuneration, by whatever name called, to any partner not being a working partner;