Section 33AC(2)(b) in The Income Tax Act, 1961

[Cites 0, Cited by 5] [Section 33AC(2)] [Section 33AC] [Entire Act]

Union of India - Subsection

Section 33AC(2)(b) in The Income Tax Act, 1961

(b)until the acquisition of a new ship, for the purposes of the business of the assessee other than for distribution by way of dividends or profits or for remittance outside India as profits or for the creation of any asset outside India.

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 33AC(2)(b) in The Income Tax Act, 1961