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[Cites 0, Cited by 0] [Section 208(2)] [Section 208] [Entire Act]

Union of India - Subsection

Section 208(2)(a) in The Income Tax Act, 2025

(a)consists only of income from units or income by way of long-term capital gains arising from the transfer of units, or both, no deduction shall be allowed to the assessee under sections 28 to 58, 60 and 61 or section 93(1)(a) or (e) or under Chapter VIII;