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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(4) in The Income Tax Act, 2025

(4)The provisions of sub-section (2)(b) shall not apply, subject to the provisions of sub-section (5), in the case of an individual––
(a)who is a citizen of India or a person of Indian origin; and
(b)who being outside India, comes on a visit to India in any tax year.