Section 140(16)(b) in The Income Tax Act, 2025

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Union of India - Subsection

Section 140(16)(b) in The Income Tax Act, 2025

(b)"eligible start-up" means a company or a limited liability partnership engaged in eligible business which fulfils the following conditions:—

(i)it is incorporated on or after the 1st April, 2016 but before the 1st April, 2030;

(ii)the total turnover of its business does not exceed one hundred crore rupees in the tax year relevant to the tax year for which deduction under sub-section (1) is claimed; and

(iii)it holds a certificate of eligible business from the Inter-Ministerial Board of Certification as may be notified by the Central Government;

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Union of India - Subsection

Section 140(16)(b) in The Income Tax Act, 2025