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[Cites 0, Cited by 0] [Section 152(1)] [Section 152] [Entire Act]

Union of India - Subsection

Section 152(1)(c) in The Income Tax Act, 2025

(c)in receipt of income by way of royalty in respect of a patent registered on or after the 1st April, 2003 under the Patents Act, 1970; and.;