Section 44BBA(2)(a) in The Income Tax Act, 1961

[Cites 0, Cited by 1] [Section 44BBA(2)] [Section 44BBA] [Entire Act]

Union of India - Subsection

Section 44BBA(2)(a) in The Income Tax Act, 1961

(a)the amount paid or payable (whether in or out of India) to the assessee or to any person on his behalf on account of the carriage of passengers, livestock, mail or goods from any place in India; and

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 44BBA(2)(a) in The Income Tax Act, 1961