Section 206(1)(f) in The Income Tax Act, 2025

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Union of India - Subsection

Section 206(1)(f) in The Income Tax Act, 2025

(f)For the purposes of book profit under clause (c), every company shall prepare its statement of profit and loss for the relevant tax year in the following manner:—

(i)in case of an insurance or banking company, or a company engaged in the generation or supply of electricity, or any other class of company for which a form of financial statement has been specified under the enactment governing such class of company, as per the provisions of such enactment;

(ii)in all other cases, as per the provisions of Schedule III to the Companies Act, 2013.

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Union of India - Subsection

Section 206(1)(f) in The Income Tax Act, 2025