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[Cites 0, Cited by 0] [Section 149] [Entire Act]

Union of India - Subsection

Section 149(4) in The Income Tax Act, 2025

(4)The deduction under sub-section (1) in relation to the sums specified in sub-section (2)(a) or (b) or (c) or sub-section (3), shall be allowed with reference to the income referred to in those sub-sections included in the gross total income after reducing the deduction under section 138, if the assessee is also entitled to such deduction.