Section 80IB(5)(ii) in The Income Tax Act, 1961

[Cites 0, Cited by 5] [Section 80IB(5)] [Section 80IB] [Entire Act]

Union of India - Subsection

Section 80IB(5)(ii) in The Income Tax Act, 1961

(ii)hundred per cent. of the profits and gains derived from an industrial undertaking located in a backward district of category "B" for three assessment years beginning with the initial assessment year and thereafter, twenty-five per cent. (or thirty per cent. where the assessee is a company) of the profits and gains of an industrial undertaking:

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 80IB(5)(ii) in The Income Tax Act, 1961