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[Cites 0, Cited by 2] [Section 192] [Entire Act]

Union of India - Subsection

Section 192(6) in The Income Tax Act, 1961

(6)For the purposes of deduction of tax on salary payable in foreign currency, the value in rupees of such salary shall be calculated at the prescribed rate of exchange.[* * *] [ Explanation omitted by Act 10 of 1965, Section 44 (w.r.e.f. 1.4.1965).]