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[Cites 0, Cited by 0] [Section 402(27)] [Section 402] [Entire Act]

Union of India - Subsection

Section 402(27)(b) in The Income Tax Act, 2025

(b)in the case of payments of income chargeable under the head "Interest on securities", other than payments made by or on behalf of the Central Government or State Government, local authority, corporation or company, including the principal officer thereof;