110. [ Determination of tax where total income includes income on which no tax is payable. [ Substituted by Act 10 of 1965, Section 32, for Section 110 (w.r.e.f. 1.4.1965).]
- Where there is included in the total income of an assessee any income on which no income-tax is payable under the provisions of this Act, the assessee shall be entitled to a deduction, from the amount of income-tax with which he is chargeable on his total income, of an amount equal to the income-tax calculated at the average rate of income-tax on the amount on which no income-tax is payable.] [ Inserted by Act 23 of 2004, Section 25 (w.e.f. 1.4.2005).]
