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[Cites 0, Cited by 0] [Section 390] [Entire Act]

Union of India - Subsection

Section 390(6) in The Income Tax Act, 2025

(6)The Board may make rules for—
(a)giving credit of tax deducted or collected or paid to a person referred to in sub-section (5) and also a person other than the person referred to in the said sub-section;
(b)the tax year for which the credit may be given.