Section 236(2)(iv) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 236(2)] [Section 236] [Entire Act]

Union of India - Subsection

Section 236(2)(iv) in The Income Tax Act, 1961

(iv)in the case of a banking company, the amount actually transferred to a reserve fund under section 17 of the Banking Companies Act, 1949 (10 of 1949), and as increased by-

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 236(2)(iv) in The Income Tax Act, 1961