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[Cites 0, Cited by 0] [Section 9(10)] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(10)(e) in The Income Tax Act, 2025

(e)the expression "accounting period" in clause (d) means––
(i)each period of twelve months ending with the 31st March;
(ii)each period of twelve months ending with a date other than the 31st March, in a case where a company or an entity, referred to in clause (a), regularly adopts a period of twelve months ending on a day other than the 31st March for—
(A)complying with the provisions of the tax laws of the territory, of which it is a resident, for tax purposes; or
(B)reporting to persons holding the share or interest;
(iii)the period beginning with the date of registration or incorporation of a company or entity and ending with the 31st March or such other day referred to in sub-clause (ii), in a case where a company or entity comes into existence and the later accounting period shall be the successive periods of twelve months; or
(iv)the period beginning with the 1st April or such other day as applicable in sub-clause (ii) and ending with the date immediately preceding the date on which the company or entity ceases to exist, in a case where the company or the entity ceases to exist before the end of the accounting period;