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[Section 115A(b)(C)(d)(5)] [Section 115A(b)(C)(d)] [Section 115A(b)(C)] [Section 115A(b)] [Section 115A] [Complete Act]
Central Government Act
Section 115A(b)(C)(d)(5)(a) in The Income- Tax Act, 1995
(a) his or its total income in respect of which he or it is assessable under this Act during the previous year consisted only of income referred to in clause (a) of sub- section (1); and