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[Cites 0, Cited by 0] [Section 54] [Entire Act]

Union of India - Subsection

Section 54(5) in THE FINANCE ACT, 2021

(5)The provisions of this section shall not apply to a transaction on which––
(a)tax is deductible under any of the provisions of this Act; and
(b)tax is collectible under the provisions of section 206C other than a transaction to which sub-section (1H) of section 206C applies.’.