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[Cites 0, Cited by 0] [Section 151] [Entire Act]

Union of India - Subsection

Section 151(5) in The Income Tax Act, 2025

(5)Deduction under this section shall not be allowed unless the assessee furnishes a certificate in such form and manner, as may be prescribed, duly verified by any person responsible for making such payment to the assessee as referred to in sub-section (1), along with the return of income, setting forth such particulars as may be prescribed.