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[Cites 0, Cited by 0] [Section 185] [Entire Act]

Union of India - Subsection

Section 185(3) in The Income Tax Act, 2025

(3)The provisions of sub-section (1) shall not apply to any loan or deposit or specified sum where, the person taking or accepting such loan or deposit or specified sum and person from whom such loan or deposit or specified sum is taken or accepted, both, have agricultural income and neither has any income chargeable to tax under this Act.