Section 155(5)(i) in The Income Tax Act, 1961

[Cites 0, Cited by 5] [Section 155(5)] [Section 155] [Entire Act]

Union of India - Subsection

Section 155(5)(i) in The Income Tax Act, 1961

(i)at any time before the expiry of eight years from the end of the previous year in which the ship was acquired or the machinery or plant was installed, the ship, machinery or plant is sold or otherwise transferred by the assessee to any person other than the Government, a local authority, a corporation established by a Central, State or Provincial Act or a Government company as defined in section 617 of the Companies Act, 1956 (1 of 1956), or in connection with any amalgamation or succession referred to in sub-section (3) or sub-section (4) of section 33; or

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 155(5)(i) in The Income Tax Act, 1961