Section 2(24)(vii) in The Income Tax Act, 1961

[Cites 0, Cited by 24] [Section 2(24)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(24)(vii) in The Income Tax Act, 1961

(vii)the profits and gains of any business of insurance carried on by a mutual insurance company or by a co-operative society, computed in accordance with section 44 or any surplus taken to be such profits and gains by virtue of provisions contained in the First Schedule ;

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Union of India - Subsection

Section 2(24)(vii) in The Income Tax Act, 1961