Section 236(2)(ii) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 236(2)] [Section 236] [Entire Act]

Union of India - Subsection

Section 236(2)(ii) in The Income Tax Act, 1961

(ii)the amount of any other tax levied under any law for the time being in force on the company by the Government or by a local authority in excess of the amount, if any, which has been allowed in computing the total income;

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Union of India - Subsection

Section 236(2)(ii) in The Income Tax Act, 1961