Section 80I(1)(iii) in The Income Tax Act, 1961

[Cites 0, Cited by 1] [Section 80I(1)] [Section 80I] [Entire Act]

Union of India - Subsection

Section 80I(1)(iii) in The Income Tax Act, 1961

(iii)the business of a hotel which starts functioning, on or after the 1st day of April, 1990, ][but before the 1st day of April, 1991] [ Inserted by Act 49 of 1991, Section 31 (w.e.f. 1.4.1991).][, there shall, in accordance with and subject to the provisions of this section, be allowed in computing the total income of the assessee, a deduction from such profits and gains of an amount equal to twenty-five per cent. thereof: [Inserted by Act 12 of 1990, Section 24 (w.e.f. 1.4.1990).]

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 80I(1)(iii) in The Income Tax Act, 1961