Section 80HHC(3)(c) in The Income Tax Act, 1961

[Cites 0, Cited by 52] [Section 80HHC(3)] [Section 80HHC] [Entire Act]

Union of India - Subsection

Section 80HHC(3)(c) in The Income Tax Act, 1961

(c)where the export out of India is of goods or merchandise ] [manufactured or processed by the assessee,] [Substituted by Act 18 of 1992, Section 46, for " manufactured by the assessee" (w.e.f. 1.4.1992).][and of trading goods, the profits derived from such export shall,- [Substituted by Act 32 of 1985, Section 19, for Section 80-HHC (w.e.f. 1.4.1986).]

(i)in respect of the goods or merchandise ] [manufactured or processed by the assessee,] [ Substituted by Act 18 of 1992, Section 46, for " manufactured by the assessee" (w.e.f. 1.4.1992).][be the amount which bears to the adjusted profits of the business, the same proportion as the adjusted export turnover in respect of such goods bears to the adjusted total turnover of the business carried on by the assessee; and [Substituted by Act 32 of 1985, Section 19, for Section 80-HHC (w.e.f. 1.4.1986).]

(ii)in respect of trading goods, be the export turnover in respect of such trading goods as reduced by the direct and indirect costs attributable to export of such trading goods:

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 80HHC(3)(c) in The Income Tax Act, 1961