Section 115BBD(3)(ii) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 115BBD(3)] [Section 115BBD] [Entire Act]

Union of India - Subsection

Section 115BBD(3)(ii) in The Income Tax Act, 1961

(ii)"specified foreign company" means a foreign company in which the Indian company holds twenty-six per cent or more in nominal value of the equity share capital of the company.]

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Union of India - Subsection

Section 115BBD(3)(ii) in The Income Tax Act, 1961