Section 11(2)(b) in The Income Tax Act, 1961

[Cites 0, Cited by 68] [Section 11(2)] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(2)(b) in The Income Tax Act, 1961

(b)in the case referred to in sub-clause (ii), so much of the income applied to such purposes in India during the previous year immediately following the previous year in which the income was derived as does not exceed the said amount,

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Union of India - Subsection

Section 11(2)(b) in The Income Tax Act, 1961