Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 21] [Section 92F] [Entire Act] Union of India - Subsection Section 92F(iiia) in The Income Tax Act, 1961 (iiia)[ "permanent establishment", referred to in clause (iii), includes a fixed place of business through which the business of the enterprise is wholly or partly carried on;] [ Inserted by Act 20 of 2002, Section 43 (w.e.f. 1.4.2002).]
