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[Cites 0, Cited by 0] [Section 177(5)] [Section 177] [Entire Act]

Union of India - Subsection

Section 177(5)(b) in The Income Tax Act, 2025

(b)allowed as a deduction against the profits and gains, if any, of any business or profession carried on by it and assessable for such tax year, to the extent of maximum allowable interest expenditure as per sub-section (4).