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[Cites 0, Cited by 0] [Section 207(6)] [Section 207] [Entire Act]

Union of India - Subsection

Section 207(6)(a) in The Income Tax Act, 2025

(a)consists only of the income referred to in sub-section (1) (Table: Sl. No. 1 to 7), no deduction shall be allowed under Chapter VIII and Schedule XV;