Section 31(2)(b) in Expenditure-Tax Act, 1987

[Cites 0, Cited by 0] [Section 31(2)] [Section 31] [Entire Act]

Union of India - Subsection

Section 31(2)(b) in Expenditure-Tax Act, 1987

(b)the cases and the circumstances in which payments made in Indian, currency by conversion of foreign exchange into Indian currency shall be deemed to have been made in foreign exchange for the purposes of clause (a) of the Explanation to [clause (1) of section 5.] [Substituted by Act 49 of 1991. section 119, for 'section 5' (w.e.f. 1-10-1991).]

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Union of India - Subsection

Section 31(2)(b) in Expenditure-Tax Act, 1987