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[Cites 0, Cited by 0] [Section 194(2)] [Section 194] [Entire Act]

Union of India - Subsection

Section 194(2)(e) in The Income Tax Act, 2025

(e)"internet" means the combination of computer facilities and electromagnetic transmission media including related equipment and software, comprising the interconnected worldwide network of computer networks that transmits information based on a protocol for controlling such transmission;