Section 36(1)(a) in The Income Tax Act, 1961

[Cites 0, Cited by 9] [Section 36(1)] [Section 36] [Entire Act]

Union of India - Subsection

Section 36(1)(a) in The Income Tax Act, 1961

(a)a scheduled bank not being [* * *] [ Certain words omitted by Act 32 of 1994, Section 14 (w.e.f. 1.4.1995).] a bank incorporated by or under the laws of a country outside India or a non-scheduled bank [or a co-operative bank other than a primary agricultural credit society or a primary co-operative agricultural and rural development bank] [ Inserted by Act 22 of 2007, Section 13 (w.e.f. 1.4.2007).], an amount [not exceeding seven and one-half per cent.] [ Substituted by Act 20 of 2002, Section 19, for " not exceeding five per cent." (w.e.f. 1.4.2003).] of the total income (computed before making any deduction under this clause and Chapter VI-A) and an amount not exceeding [ten per cent.] [ Substituted by Act 32 of 1994, Section 14, for " four per cent." (w.e.f. 1.4.1995).] of the aggregate average advances made by the rural branches of such bank computed in the prescribed manner;

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Union of India - Subsection

Section 36(1)(a) in The Income Tax Act, 1961