Section 9(1)(ii) in Income Tax Rules, 1962

[Cites 0, Cited by 2] [Section 9(1)] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(1)(ii) in Income Tax Rules, 1962

(ii)where the time so taken is twenty-four months or more, one-third of the amount referred to in the said section shall be included in the total income of the previous year in which the whole amount is received or receivable and one-third of the said amount in the total income of each of the two next succeeding previous years.

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Union of India - Subsection

Section 9(1)(ii) in Income Tax Rules, 1962