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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(3) in The Income Tax Act, 2025

(3)The provisions of sub-section (2)(b) shall not apply in the case of an individual who is a citizen of India and leaves India in any tax year––
(a)as a member of the crew of an Indian ship, as defined in section 3(18) of the Merchant Shipping Act, 1958; or
(b)for the purposes of employment outside India.