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[Cites 0, Cited by 0] [Section 224] [Entire Act]

Union of India - Subsection

Section 224(8) in The Income Tax Act, 2025

(8)Any income, which has been included in total income of the person referred to in sub-section (1) in a tax year, on account of it having accrued or arisen in the said tax year, shall not be included in the total income of such person in the tax year in which such income is actually paid to him by the investment fund.