Section 44AE(2)(i) in The Income Tax Act, 1961

[Cites 0, Cited by 1] [Section 44AE(2)] [Section 44AE] [Entire Act]

Union of India - Subsection

Section 44AE(2)(i) in The Income Tax Act, 1961

(i)being a heavy goods vehicle, shall be an amount equal to one thousand rupees per ton of gross vehicle weight or unladen weight, as the case may be, for every month or part of a month during which the heavy goods vehicle is owned by the assessee in the previous year or an amount claimed to have been actually earned from such vehicle, whichever is higher;

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Union of India - Subsection

Section 44AE(2)(i) in The Income Tax Act, 1961