Section 16(1C)(a) in The Payment Of Bonus Act, 1965

[Cites 0, Cited by 0] [Section 16(1C)] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(1C)(a) in The Payment Of Bonus Act, 1965

(a)he has made provision for that year’s depreciation to which he is entitled under the Income-tax Act or, as the case may be, under the agricultural income-tax law; and

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Union of India - Subsection

Section 16(1C)(a) in The Payment Of Bonus Act, 1965