Section 194A(3)(ixa) in The Income Tax Act, 1961

[Cites 0, Cited by 5] [Section 194A(3)] [Section 194A] [Entire Act]

Union of India - Subsection

Section 194A(3)(ixa) in The Income Tax Act, 1961

(ixa)to such income paid by way of interest on the compensation amount awarded by the Motor Accidents Claims Tribunal where the amount of such income or, as the case may be, the aggregate of the amounts of such income paid during the financial year does not exceed fifty thousand rupees;

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Union of India - Subsection

Section 194A(3)(ixa) in The Income Tax Act, 1961