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[Cites 0, Cited by 0] [Section 343] [Entire Act]

Union of India - Subsection

Section 343(1) in The Income Tax Act, 2025

(1)The regular income, as reduced by the application of income as per income under the provisions of section 341 and accumulated or set apart section 342, to the extent of 15% of regular income, shall be considered as deemed accumulated income and where such deemed accumulated income is invested or deposited, it shall be invested or deposited in any of the modes permitted under section 350.