Section 44BBA(2)(b) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 44BBA(2)] [Section 44BBA] [Entire Act]

Union of India - Subsection

Section 44BBA(2)(b) in The Income Tax Act, 1961

(b)the amount received or deemed to be received in India by or on behalf of the assessee on account of the carriage of passengers, livestock, mail or goods from any place outside India. ]

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Union of India - Subsection

Section 44BBA(2)(b) in The Income Tax Act, 1961