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[Cites 0, Cited by 1] [Section 50] [Entire Act]

Union of India - Subsection

Section 50(2) in Finance Act, 2012

(2)Adjusted total income referred to in sub-section (1) shall be the total income before giving effect to this Chapter as increased by -
(i)deductions claimed, if any, under any section (other than section 80P) included in Chapter VI-A under the heading "C. - Deductions in respect of certain incomes'''', and
(ii)deduction claimed, if any, under section 10AA.