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

(iii)[ any sum with reference to which a deduction is allowable to the company under the provisions of section 80-G; and] [ Substituted by Act 20 of 1967, Section 33 and Schedule III, for Clause (iii) (w.e.f. 1.4.1968).]

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

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