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[Cites 0, Cited by 0] [Section 210(4)] [Section 210] [Entire Act]

Union of India - Subsection

Section 210(4)(a) in The Income Tax Act, 2025

(a)consists only of income in respect of securities referred in sub-section (1) (Table: Sl. No. 1), no deduction shall be allowed to it under sections 28 to 58, 60 and to 61 or section 93(1)(a) or (e) or under Chapter VIII;