Section 26(8)(a) in Code on Wages, 2019

[Cites 0, Cited by 0] [Section 26(8)] [Section 26] [Entire Act]

Union of India - Subsection

Section 26(8)(a) in Code on Wages, 2019

(a)he has made provision for depreciation of that year to which he is entitled under the Income-tax Act or, as the case may be, under the agricultural income tax law; and

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Union of India - Subsection

Section 26(8)(a) in Code on Wages, 2019