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[Cites 0, Cited by 0] [Section 2(90)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(90)(c) in The Income Tax Act, 2025

(c)deducting tax under section 393(2) (Table: Sl. No. 6), (Table: Sl. No. 7), (Table: Sl. No. 8), (Table: Sl. No. 9) and (Table: Sl. No. 17), the rate or rates of income-tax specified in this behalf in the Finance Act of the relevant tax year or the rate or rates of income-tax specified in an agreement entered into by the Central Government under section 159(1), or an agreement notified by the Central Government under section 159(2), whichever is applicable;