Section 37I(2)(ii) in Income Tax Rules, 1962

[Cites 0, Cited by 0] [Section 37I(2)] [Section 37I] [Entire Act]

Union of India - Subsection

Section 37I(2)(ii) in Income Tax Rules, 1962

(ii)Where tax has been collected at source and paid to the Central Government and the lease or license is relatable to more than one year, credit for tax collected at source shall be allowed across those years to which the lease or license relates in the same proportion.

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Union of India - Subsection

Section 37I(2)(ii) in Income Tax Rules, 1962