Section 10AA(1)(ii) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 10AA(1)] [Section 10AA] [Entire Act]

Union of India - Subsection

Section 10AA(1)(ii) in The Income Tax Act, 1961

(ii)for the next five consecutive assessment years, so much of the amount not exceeding fifty per cent. of the profit as is debited to the profit and loss account of the previous year in respect of which the deduction is to be allowed and credited to a reserve account (to be called the "Special Economic Zone Re-investment Reserve Account") to be created and utilised for the purposes of the business of the assessee in the manner laid down in sub-section (2).

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 10AA(1)(ii) in The Income Tax Act, 1961