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[Cites 0, Cited by 0] [Section 111A] [Entire Act]

Union of India - Subsection

Section 111A(3) in The Income Tax Act, 1961

(3)Where the total income of an assessee includes any short-term capital gains referred to in sub-section (1), the rebate under section 88 shall be allowed from the income-tax on the total income as reduced by such capital gains.Explanation. - For the purposes of this section, the expression "equity oriented fund" shall have the meaning assigned to it in the Explanation to clause (38) of section 10.]