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[Cites 0, Cited by 0] [Section 177(7)] [Section 177] [Entire Act]

Union of India - Subsection

Section 177(7)(a) in The Income Tax Act, 2025

(a)"debt" means any loan, financial instrument, finance lease, financial derivative, or any arrangement that gives rise to interest, discounts or other finance charges that are deductible in the computation of income chargeable under the head "Profits and gains of business or profession";