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[Cites 0, Cited by 5] [Section 10BA] [Entire Act]

Union of India - Subsection

Section 10BA(4) in The Income Tax Act, 1961

(4)For the purposes of sub-section (1), the profits derived from export out of India of the eligible articles or things shall be the amount which bears to the profits of the business of the undertaking, the same proportion as the export turnover in respect of such articles or things bears to the total turnover of the business carried on by the undertaking.