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[Cites 0, Cited by 0] [Section 227(4)] [Section 227] [Entire Act]

Union of India - Subsection

Section 227(4)(b) in The Income Tax Act, 2025

(b)include the deemed tonnage, being the tonnage in respect of an arrangement of purchase of slots, slot charter and an arrangement of sharing of break-bulk vessel, computed in the manner, as may be prescribed.