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Section 193, proviso (iv) of the Income-tax Act, 1961 - Deduction of tax at source - Interest on securities - Any interest payable on any security of Central Government or a State Government

Section 193(iib) of the Income-tax Act, 1961 – Deduction of tax at source – Interest on securities – Bonds of public sector companies specified under clause (iib) of proviso to section 193 for the purposes of non-deduction of tax at source from interest p

Section 193(iib) of the Income-tax Act, 1961 – Deduction of tax at source – Interest on securities – Bonds of public sector companies specified under clause (iib) of proviso to section 193 for the purposes of non-deduction of tax at source from interest p

Section 193(iib) of the Income-tax Act, 1961 – Deduction of tax at source – Interest on securities – Bonds of public sector companies specified under clause (iib) of proviso to section 193 for the purposes of non-deduction of tax at source from interest p

Section 193(iib) of the Income-tax Act, 1961 – Deduction of tax at source – Interest on securities – Bonds of public sector companies specified under clause (iib) of proviso to section 193 for the purposes of non-deduction of tax at source from interest p

Section 193(iib) of the Income-tax Act, 1961 – Deduction of tax at source – Interest on securities – Bonds of public sector companies specified under clause (iib) of proviso to section 193 for the purposes of non-deduction of tax at source from interest p

Section 193, proviso (iib) of the Income-tax Act, 1961 – Deduction of tax at source – Interest on securities – Bonds of public sector companies specified under clause (iib) of proviso to section 193 for the purposes of non-deduction of tax at source from

Section 193(iib) of the Income-tax Act, 1961 - Deduction of tax at source – Interest on securities – Bonds of public sector companies specified under clause (iib) of proviso to section 193 for the purposes of non-deduction of tax at source from interest p

Section 193(iib) of the Income-tax Act, 1961 - Deduction of tax at source – Interest on securities – Bonds of public sector companies specified under clause (iib) of proviso to section 193 for the purposes of non-deduction of tax at source from interest p

Deduction of tax at source – Interest on securities – Bonds of public sector companies specified under clause (iib) of proviso to section 193 for the purposes of non-deduction of tax at source from interest payable thereon.