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[Cites 0, Cited by 0] [Section 115WKB] [Entire Act]

Union of India - Subsection

Section 115WKB(2) in The Income Tax Act, 1961

(2)Notwithstanding anything contained in any other provisions of this Act, where the fringe benefit tax recovered from the employee is deemed to be the tax paid by such employee under sub-section (1), such employee shall, under this Act, not be entitled to claim-
(i)any refund out of such payment of tax; or
(ii)any credit of such payment of tax against tax liability on other income or against any other tax liability.]