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Report No. 12

214. Saving regarding tax deemed to have been paid on dividends.-

The provisions of section 207 [section re: credit for tax deducted at source-i.e., parts of section 18(5)] are without prejudice to those of section 246 [section re: tax deemed to have been paid on dividends-existing section 18(5), part and section 49B].



Income-Tax Act, 1922 Back




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