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[Cites 0, Cited by 0] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(4) in The Income Tax Act, 2025

(4)The certificate referred to in sub-section (2) shall specify––
(a)the amount of interest payable on capital borrowed; and
(b)the interest payable on any new loan, where subsequent to the capital borrowed, the assessee has taken any such loan for repayment of whole or any part of such capital.