Section 36(1)(viii) in The Income Tax Act, 1961

[Cites 0, Cited by 318] [Section 36(1)] [Section 36] [Entire Act]

Union of India - Subsection

Section 36(1)(viii) in The Income Tax Act, 1961

(viii)[ in respect of any special reserve created and maintained by a specified entity, an amount not exceeding twenty per cent of the profits derived from eligible business computed under the head "Profits and gains of business or profession" (before making any deduction under this clause) carried to such reserve account: [ Substituted by Act 22 of 2007, Section 13, for Clause (viii) (w.e.f. 1.4.2008).]

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Union of India - Subsection

Section 36(1)(viii) in The Income Tax Act, 1961