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[Cites 0, Cited by 0] [Section 8C] [Entire Act]

Union of India - Subsection

Section 8C(c) in Income Tax Rules, 1962

(c)where one or more than one calendar month out of calendar months determined in accordance with clause (a) is or are included in a previous year, the amount determined in accordance with clause (b) shall be multiplied by the number of calendar months so included and the amount so arrived at shall be taken to be the pro rata amount of discount for that previous year.