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[Cites 0, Cited by 0] [Section 175(8)] [Section 175] [Entire Act]

Union of India - Subsection

Section 175(8)(c) in The Income Tax Act, 2025

(c)the dividend or income on such securities or unit received or receivable by such person is exempt,then, the loss, if any, arising to him on account of such purchase and sale of securities or unit, to the extent such loss does not exceed the dividend or income received or receivable on such securities or unit, shall be ignored for the purposes of computing his income chargeable to tax.