Section 32(1)(a) in The Income Tax Act, 1961

[Cites 0, Cited by 4] [Section 32(1)] [Section 32] [Entire Act]

Union of India - Subsection

Section 32(1)(a) in The Income Tax Act, 1961

(a)any motor car manufactured outside India, where such motor car is acquired by the assessee after the 28th day of February, 1975 but before the 1st day of April, 2001, unless it is used—

(i)in a business of running it on hire for tourists ; or

(ii)outside India in his business or profession in another country ; and

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Union of India - Subsection

Section 32(1)(a) in The Income Tax Act, 1961