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[Cites 0, Cited by 0] [Section 366(6)] [Section 366] [Entire Act]

Union of India - Subsection

Section 366(6)(c) in Constitution of India, 1950

(c)that no provision exists for taking the tax so paid into account in computing for the purposes of Indian income-tax the total income of individuals receiving such dividends, or in computing the Indian income-tax payable by, or refundable to, such individuals;