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[Cites 0, Cited by 0] [Section 193] [Entire Act]

Union of India - Subsection

Section 193(b) in The Income Tax Act, 1961

(b)the amount of such interest or, as the case may be, the aggregate of the amounts of such interest paid or likely to be paid during the financial year by the company to such individual does not exceed ][two thousand and five hundred rupees] [ Substituted by Act 13 of 1989, Section 22, " one thousand rupees" (w.e.f. 1.6.1989).];]