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[Cites 0, Cited by 0] [Section 115VG] [Entire Act]

Union of India - Subsection

Section 115VG(3) in The Income Tax Act, 1961

(3)For the purposes of sub-section (2), the daily tonnage income of a qualifying ship having tonnage referred to in column (1) of the Table below shall be the amount specified in the corresponding entry in column (2) of the Table:TABLE
Qualifying ship having net tonnage Amount of daily tonnage income
(1) (2)
up to 1,000 Rs. 46 for each 100 tons
exceeding 1,000 but not more than 10,000 Rs. 460 plus Rs. 35 for each 100 tons exceeding 1,000 tons
exceeding 10,000 but not more than 25,000 Rs. 3,610 plus Rs. 28 for each 100 tons exceeding 10,000tons
exceeding 25,000 Rs. 7,810 plus Rs. 19 for each 100 tons exceeding 25,000tons.