Section 194A(3)(vi) in The Income Tax Act, 1961

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Union of India - Subsection

Section 194A(3)(vi) in The Income Tax Act, 1961

(vi)to such income credited or paid in respect of deposits under any scheme framed by the Central Government and notified by it in this behalf in the Official Gazette;

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Union of India - Subsection

Section 194A(3)(vi) in The Income Tax Act, 1961