आयकर विभाग

वित्त मंत्रालय, भारत सरकार

मुख्य सामग्री पर जाने के लिए यहां क्लिक करें
शब्द आकार
सैचुरेशन
मदद

धारा 22

Amendment of section 112A

धारा

धारा संख्या

22

अध्याय शीर्षक

अध्याय III - प्रत्यक्ष कर

अधिनियम

वित्त अधिनियम

वर्ष

2025

Amendment of section 112A

Amendment of section 112A

Amendment of section 112A.

22. In section 112A of the Income-tax Act, in the Explanation, in clause (a), with effect from the 1st April, 2026,—

(a)   in the opening portion, the words "on account of the applicability of the fourth and fifth provisos thereof" shall be omitted;
(b)   in the second proviso, the words "on account of the applicability of the fourth and fifth provisos thereof" shall be omitted.

फ़ुटनोट