Section 36(1)(xv) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 36(1)] [Section 36] [Entire Act]

Union of India - Subsection

Section 36(1)(xv) in The Income Tax Act, 1961

(xv)[ an amount equal to the securities transaction tax paid by the assessee in respect of the taxable securities transactions entered into in the course of his business during the previous year, if the income arising from such taxable securities transactions is included in the income computed under the head "Profits and gains of business or profession". [Inserted by Act 18 of 2008, Section 9 (w.e.f. 1.4.2009).]

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Union of India - Subsection

Section 36(1)(xv) in The Income Tax Act, 1961