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[Cites 0, Cited by 0] [Section 115VD] [Entire Act]

Union of India - Subsection

Section 115VD(c) in The Income Tax Act, 1961

(c)a valid certificate in respect of such ship indicating its net tonnage is in force, but does not include-
(i)a seagoing ship or vessel if the main purpose for which it is used is the provision of goods or services of a kind normally provided on land;
(ii)fishing vessels;
(iii)factory ships;
(iv)pleasure crafts;
(v)harbour and river ferries;
(vi)offshore installations;