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[Cites 0, Cited by 0] [Section 312] [Entire Act]

Union of India - Subsection

Section 312(6) in The Income Tax Act, 2025

(6)In computing the total income of any tax year under this section, any income of the estate of that tax year distributed to, or applied to the benefit of, any specific legatee of the estate during that tax year shall be excluded; but the income so excluded, shall be included in the total income of the tax year of such specific legatee.