Section 35(e)(ii) in The Income Tax Act, 2025

[Cites 0, Cited by 0] [Section 35(e)] [Section 35] [Entire Act]

Union of India - Subsection

Section 35(e)(ii) in The Income Tax Act, 2025

(ii)on the remuneration to a working partner, and interest to any partner, if it is––

(A)not authorised by the partnership deed applicable for the period for which such remuneration or interest is paid; or

(B)authorised by and is as per the terms of partnership deed but relates to the period prior to the date of such partnership deed, or which was not authorised by the earlier partnership deed; or

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Union of India - Subsection

Section 35(e)(ii) in The Income Tax Act, 2025