Section 80HHC(3)(b) in The Income Tax Act, 1961

[Cites 0, Cited by 93] [Section 80HHC(3)] [Section 80HHC] [Entire Act]

Union of India - Subsection

Section 80HHC(3)(b) in The Income Tax Act, 1961

(b)where the export out of India is of trading goods, the profits derived from such export shall be the export turnover in respect of such trading goods as reduced by the direct costs and indirect costs attributable to such export;

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Union of India - Subsection

Section 80HHC(3)(b) in The Income Tax Act, 1961