Section 80IB(7)(a) in The Income Tax Act, 1961

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Union of India - Subsection

Section 80IB(7)(a) in The Income Tax Act, 1961

(a)fifty per cent. of the profits and gains derived from the business of such hotel for a period of ten consecutive years beginning from the initial assessment year as is located in a hilly area or a rural area or a place of pilgrimage or such other place as the Central Government may, having regard to the need for development of infrastructure for tourism in any place and other relevant considerations, specify by notification in the Official Gazette and such hotel starts functioning at any time during the period beginning on the 1st day of April, 1990 and ending on the 31st day of March, 1994 or beginning on the 1st day of April, 1997 and ending on the 31st day of March, 2001:

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Union of India - Subsection

Section 80IB(7)(a) in The Income Tax Act, 1961