Section 202(2)(a) in The Income Tax Act, 2025

[Cites 0, Cited by 0] [Section 202(2)] [Section 202] [Entire Act]

(a)without any exemption or deduction under––

(i)Schedule III (Table: Sl. No. 5 or 6 or 7 or 8 or 11 or 17);

(ii)Schedule III (Table: Sl. No. 12 or 13) (other than those as may be prescribed for this purpose);

(iii)section 144;

(iv)section 19(1) (Table: Sl. No. 1);

(v)section 22(1)(b), in respect of properties referred to in section 21(6);

(vi)section 33(8);

(vii)section 48;

(viii)section 49;

(ix)section 45(3)(a) or (b) or (c);

(x)section 46;

(xi)section 47(1)(a); and

(xii)Chapter VIII other than the provisions of sections 124(1) and 124(2), or 125(2) or 146; and

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