Section 115BBI(2)(c) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 115BBI(2)] [Section 115BBI] [Entire Act]

Union of India - Subsection

Section 115BBI(2)(c) in The Income Tax Act, 1961

(c)any income, which is not exempt under clause (23C) of section 10 on account of violation of the provisions of clause (b) of the third proviso of clause (23C) of section 10, or not to be excluded from the total income under the provisions of clause (d) of sub-section (1) of section 13; or

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 115BBI(2)(c) in The Income Tax Act, 1961