Section 51(5)(b) in The Income Tax Act, 2025

[Cites 0, Cited by 0] [Section 51(5)] [Section 51] [Entire Act]

Union of India - Subsection

Section 51(5)(b) in The Income Tax Act, 2025

(b)such amount as is sufficient to reduce to nil the income (as computed before making the deduction under this section) of that tax year arising from the commercial exploitation [whether or not such commercial exploitation is as a result of the operations or development referred to in sub-sections (2) and (3)] of any mine or other natural deposit of the mineral or any one or more of the minerals in a group of associated minerals under this section in respect of which the expenditure was incurred,whichever is less.

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Union of India - Subsection

Section 51(5)(b) in The Income Tax Act, 2025