Section 10A(6)(iii) in The Income Tax Act, 1961

[Cites 0, Cited by 4] [Section 10A(6)] [Section 10A] [Entire Act]

Union of India - Subsection

Section 10A(6)(iii) in The Income Tax Act, 1961

(iii)[ no deduction shall be allowed under section 80-HH or section 80-HHA or section 80-I or section 80-IA or section 80-IB in relation to the profits and gains of the undertaking; and [Substituted by Act 10 of 2000, Section 6, for Section 10-A (w.e.f. 1.4.2001).]

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Union of India - Subsection

Section 10A(6)(iii) in The Income Tax Act, 1961