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[Cites 0, Cited by 0] [Section 115ACA(1)] [Section 115ACA] [Entire Act]

Union of India - Subsection

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

(i)the amount of income-tax calculated on the income by way of dividends [***] in respect of Global Depository Receipts referred to in clause (a), if any, included in the total income, at the rate of ten per cent;