Section 115JG(1)(ii) in The Income Tax Act, 1961

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Union of India - Subsection

Section 115JG(1)(ii) in The Income Tax Act, 1961

(ii)the provisions of this Act relating to treatment of unabsorbed depreciation, set off or carry forward and set off of losses, tax credit in respect of tax paid on deemed income relating to certain companies and the computation of income in the case of the foreign company and Indian subsidiary company shall apply with such exceptions, modifications and adaptations as may be specified in that notification.

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Union of India - Subsection

Section 115JG(1)(ii) in The Income Tax Act, 1961