Section 80IB(6)(iii) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 80IB(6)] [Section 80IB] [Entire Act]

Union of India - Subsection

Section 80IB(6)(iii) in The Income Tax Act, 1961

(iii)is brought into use by the Indian company at any time during the period beginning on the 1st day of April, 1991 and ending on the 31st day of March, 1995.

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 80IB(6)(iii) in The Income Tax Act, 1961