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[Cites 0, Cited by 0] [Section 129] [Entire Act]

Union of India - Subsection

Section 129(2) in The Income Tax Act, 2025

(2)The deduction referred to in sub-section (1) shall be allowed in computing the total income in respect of the initial tax year and seven tax years immediately succeeding the initial tax year, or until the interest referred to in sub-section (1) is fully paid by the assessee, whichever is earlier.