Section 3(6) in The Preference Shares (Regulation Of Dividends) Act, 1960
(6)For the removal of doubts, it is hereby declared that any reference in this section [and section 4-A] [ Inserted by Act 10 of 1965, Section 72 (w.r.e.f. 1.4.1965).] to deduction made from a dividend "on account of the income-tax payable by the company" does not include any amount deducted by the company from that dividend under [section 194 of the Income-tax Act, 1961.] [ Substituted by Act 10 of 1965, Section 72 for " sub-Section (3-D) of Section 18 of the Indian Income-tax Act, 1922" (w.r.e.f. 1.4.1965). ]
