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[Cites 0, Cited by 0] [Section 35AD] [Entire Act]

Union of India - Subsection

Section 35AD(7C) in The Income Tax Act, 1961

(7C)Nothing contained in sub-section (7B) shall apply to a company which has become a sick industrial company under sub-section (1) of section 17 of the Sick Industrial Companies (Special Provisions) Act, 1985 (1 of 1986), during the period specified in sub-section (7A).