The following sums shall be deemed as income received for the purposes of computing the income of an assessee—(a)sums deducted under this Chapter; and(b)income-tax paid outside India by way of deduction in respect of which an assessee is allowed a credit against the tax payable under this Act, except tax paid under section 392(2)(a) and tax deducted as per section 393(3) (Table: Sl. No. 5).[Similar to Section 198 from The Income Tax Act, 1961-Also Refer]
