Section 35(d)(i) in The Income Tax Act, 2025

[Cites 0, Cited by 0] [Section 35(d)] [Section 35] [Entire Act]

Union of India - Subsection

Section 35(d)(i) in The Income Tax Act, 2025

(i)paid by way of royalty, licence fee, service fee, privilege fee, service charge or any other fee or charge, by whatever name called, which is levied exclusively on; or

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Union of India - Subsection

Section 35(d)(i) in The Income Tax Act, 2025