Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 45(2)] [Section 45] [Entire Act]

Union of India - Subsection

Section 45(2)(iii) in The Income Tax Act, 2025

(iii)No deduction shall be allowed in respect of the expenditure mentioned in clause (i) under any other provision of this Act.