Section 11(1B)(b) in The Income Tax Act, 1961

[Cites 0, Cited by 1] [Section 11(1B)] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(1B)(b) in The Income Tax Act, 1961

(b)in the case referred to in sub-clause (ii) of the said clause, of the previous year immediately following the previous year in which the income was derived.

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Union of India - Subsection

Section 11(1B)(b) in The Income Tax Act, 1961