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[Cites 0, Cited by 33] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(a) in The Income Tax Act, 1961

(a)any dividend] declared by a company or distributed or paid by it within the meaning of sub-clause (a) or sub-clause (b) or sub-clause (c) or sub-clause (d) or sub-clause (e) of clause (22) of section 2 shall be deemed to be the income of the previous year in which it is so declared, distributed or paid, as the case may be;