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[Cites 0, Cited by 0] [Section 366(6)] [Section 366] [Entire Act]

Union of India - Subsection

Section 366(6)(b) in Constitution of India, 1950

(b)that no deduction in respect of the tax paid by companies is, by any enactments which may apply to the tax, authorised to be made from dividends payable by the companies to individuals;