Section 115ACA(1)(iii) in The Income Tax Act, 1961

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Union of India - Subsection

Section 115ACA(1)(iii) in The Income Tax Act, 1961

(iii)the amount of income-tax with which the resident employee would have been chargeable had his total income been reduced by the amount of income referred to in clauses (a) and (b).

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Union of India - Subsection

Section 115ACA(1)(iii) in The Income Tax Act, 1961