Section 115BBH(1)(b) in The Income Tax Act, 1961

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Union of India - Subsection

Section 115BBH(1)(b) in The Income Tax Act, 1961

(b)the amount of income-tax with which the assessee would have been chargeable, had the total income of the assessee been reduced by the income referred to in clause (a).

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Union of India - Subsection

Section 115BBH(1)(b) in The Income Tax Act, 1961