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[Cites 0, Cited by 0] [Section 393(3)] [Section 393] [Entire Act]

Union of India - Subsection

Section 393(3)(4) in The Income Tax Act, 2025

(4)The deduction of tax at source shall not be made under the provisions referred to in column B of the Table below, in respect of the income or sum along with the conditions, specified in column C: