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[Cites 0, Cited by 0] [Section 133(7)] [Section 133] [Entire Act]

Union of India - Subsection

Section 133(7)(a) in The Income Tax Act, 2025

(a)"adjusted gross total income" means gross total income as reduced by any portion thereof on which income-tax is not payable under any provision of this Act and by any amount in respect of which the assessee is entitled to a deduction under any other provision of this Chapter;