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[Cites 0, Cited by 0] [Section 35(e)] [Section 35] [Entire Act]

Union of India - Subsection

Section 35(e)(i) in The Income Tax Act, 2025

(i)in the nature of salary, bonus, commission or remuneration, by whatever name called (herein referred as remuneration) to a partner, who is not a working partner; or