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[Cites 0, Cited by 0] [Section 234C(1)] [Section 234C] [Entire Act]

Union of India - Subsection

Section 234C(1)(i) in The Income Tax Act, 1961

(i)any tax deductible or collectible at source in accordance with the provisions of Chapter XVII on any income which is subject to such deduction or collection and which is taken into account in computing such total income;