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[Cites 0, Cited by 0] [Section 411] [Entire Act]

Union of India - Subsection

Section 411(14) in The Income Tax Act, 2025

(14)For the purposes of sub-section (13), income shall be deemed to have been brought into India, if—
(a)it has been utilised or could have been utilised for the purposes of any expenditure actually incurred by the assessee outside India; or
(b)the income, whether capitalised or not, has been brought into India in any form.