Section 236(2)(a) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 236(2)] [Section 236] [Entire Act]

Union of India - Subsection

Section 236(2)(a) in The Income Tax Act, 1961

(a)any profits and gains or receipts of the company, not included in its [total income (as computed before making any deduction under Chapter VI-A)] [ Substituted by Act 20 of 1967, Section 33 and Schedule III, for " total income" (w.e.f. 1.4.1968).]; and

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Union of India - Subsection

Section 236(2)(a) in The Income Tax Act, 1961