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[Cites 0, Cited by 0] [Section 49(6)] [Section 49] [Entire Act]

Union of India - Subsection

Section 49(6)(f) in Finance Act, 1999

(f)"profits of the business" means the profits of the business as computed under the head "Profits and gains of business or profession" as reduced by-
(A)ninety per cent. of any receipts by way of brokerage, commission, interest, rent, charges or any other receipt of a similar nature included in such profits; and
(B)the profits of any branch, office, warehouse or any other establishment of the assessee situated outside India;