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[Cites 0, Cited by 284] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(28A) in The Income Tax Act, 1961

(28A)"interest" means interest payable in any manner in respect of any moneys borrowed or debt incurred (including a deposit, claim or other similar right or obligation) and includes any service fee or other charge in respect of the moneys borrowed or debt incurred or in respect of any credit facility which has not been utilised ;