Section 36(1)(b) in The Income Tax Act, 1961

[Cites 0, Cited by 1] [Section 36(1)] [Section 36] [Entire Act]

Union of India - Subsection

Section 36(1)(b) in The Income Tax Act, 1961

(b)a bank, being a bank incorporated by or under the laws of a country outside India, an amount not exceeding five per cent. of the total income (computed before making any deduction under this clause and Chapter VI-A);

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Union of India - Subsection

Section 36(1)(b) in The Income Tax Act, 1961