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[Cites 0, Cited by 0] [Section 140] [Entire Act]

Union of India - Subsection

Section 140(8) in The Income Tax Act, 2025

(8)The deduction under sub-section (1) from profits and gains derived from an eligible business shall not be admissible unless the accounts of the eligible business for the tax year for which the deduction is claimed have been audited by an accountant, before the specified date referred to in section 63 and the assessee furnishes by that date the report of such audit in the prescribed form duly signed and verified by such accountant.