Interest or dividend payable to Government or the Reserve Bank
Interest or dividend payable to Government or the Reserve Bank
196. Notwithstanding anything contained in sections 192 to 195, no deduction of tax shall be made on any interest or dividend payable to the Government or to the Reserve Bank of India in respect of any securities or shares owned by it or in which it has full beneficial interest.
[As amended by the Finance Act, 1965]