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[Cites 0, Cited by 0] [Section 54] [Entire Act]

Union of India - Subsection

Section 54(4) in The Income Tax Act, 2025

(4)The deductions referred to in sub-section (1) shall be––
(a)either in lieu of, or in addition to, any allowance admissible under this Act as specified in the agreement; and
(b)computed and made in the manner specified in the agreement and the other provisions of this Act shall be deemed to have been modified to such extent.