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Union of India - Section

Section 11S in Income Tax Rules, 1962

11S. Computation of average of net tonnage for charter-in of tonnage.

- The limit for charter-in of tonnage of the qualifying ships referred to in section 115VV (to be worked out according to the illustration explained in Note 6 appearing after the corresponding Form No. 66) during any previous year shall be computed by dividing the total number of chartered-in ton days by the total number of ton days operated by the company.