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[Cites 0, Cited by 20] [Section 58] [Entire Act]

Union of India - Subsection

Section 58(2) in The Income Tax Act, 1961

(2)[ The provisions of section 40-A shall, so far as may be, apply in computing the income chargeable under the head "Income from other sources" as they apply in computing the income chargeable under the head "Profits and gains of business or profession".] [ Inserted by Act 19 of 1968, Section 8 (w.e.f. 1.4.1968).]