Section 115WB(2)(v) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 115WB(2)] [Section 115WB] [Entire Act]

Union of India - Subsection

Section 115WB(2)(v) in The Income Tax Act, 1961

(v)being the expenditure on advertisement by way of signs, art work, painting, banners, awnings, direct mail, electric spectaculars, kiosks, hoardings, [bill boards, display of products] [ Substituted by Act 22 of 2007, Section 38, for certain words (w.e.f. 1.4.2008).] or by way of such other medium of advertisement; [* * *] [ Certain words omitted by Act 21 of 2006, Section 28 (w.e.f. 1.4.2007).]

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Union of India - Subsection

Section 115WB(2)(v) in The Income Tax Act, 1961