(2)The amounts referred to in sub-section (1) shall be,—(a)the amount of tax, if any, already paid as advance tax;(b)any tax deducted or collected at source;(c)any relief of tax claimed under section 157;(d)any relief of tax or deduction of tax claimed under section 159(1) or 160 on account of tax paid in a country outside India;(e)any relief of tax claimed under section 159(2) on account of tax paid in any specified territory outside India referred to in that section; and(f)any tax credit claimed to be set off as per the provisions of sections 206(1)(m) to (p) and 206(2)(e) to (h).
