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[Cites 0, Cited by 0] [Section 235(h)] [Section 235] [Entire Act]

Union of India - Subsection

Section 235(h)(iv) in The Income Tax Act, 2025

(iv)the main object of the company is to carry on the business of operating ships, and for the purposes of sub-clause (ii), "place of effective management of the company" means—
(A)the place where the board of directors of the company or its executive directors, make their decisions; or
(B)in a case where the board of directors routinely approve the commercial and strategic decisions made by the executive directors or officers of the company, the place where such executive directors or officers of the company perform their functions;