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[Cites 0, Cited by 0] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(6) in The Income Tax Act, 2025

(6)Any interest chargeable under this Act which is payable outside India shall not be allowed as a deduction under this section, if—
(a)tax has not been paid or deducted on such interest under Chapter XIX-B; and
(b)in respect of such interest, there is no agent in India as per section 306.