Section 80HHF(1)(ii) in The Income Tax Act, 1961

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Union of India - Subsection

Section 80HHF(1)(ii) in The Income Tax Act, 1961

(ii)[ seventy per cent. thereof for an assessment year beginning on the 1st day of April, 2002; [ Substituted by Act 14 of 2001, Section 43, for Clauses (ii), (iii) and (iv) (w.e.f. 1.4.2002).]

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Union of India - Subsection

Section 80HHF(1)(ii) in The Income Tax Act, 1961