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[Cites 0, Cited by 0] [Section 326] [Entire Act]

Union of India - Subsection

Section 326(a) in The Income Tax Act, 2025

(a)no deduction by way of any payment of interest, salary, bonus, commission or remuneration, by whatever name called, made by such firm to any partner of such firm shall be allowed in computing its income chargeable under the head "Profits and gains of business or profession"; and