Section 341(2)(b) in The Income Tax Act, 2025

[Cites 0, Cited by 0] [Section 341(2)] [Section 341] [Entire Act]

Union of India - Subsection

Section 341(2)(b) in The Income Tax Act, 2025

(b)the amount repaid, during the tax year, towards any loan or borrowing where,––

(i)such repayment is within five years from the end of the tax year in which such application of income was made from the loan or borrowing; and

(ii)the application of income from the loan or borrowing is made after the 31st March, 2021 and there was no violation of any provision of this Part, or any corresponding provision of the Income-tax Act, 1961 with respect to such application.

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Union of India - Subsection

Section 341(2)(b) in The Income Tax Act, 2025