Section 3(7)(B) in Income Tax Rules, 1962

[Cites 0, Cited by 0] [Section 3(7)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(7)(B) in Income Tax Rules, 1962

(B)Nothing contained in this clause shall apply if such expenditure is incurred wholly and exclusively for business purposes and the following conditions are fulfilled:-

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Union of India - Subsection

Section 3(7)(B) in Income Tax Rules, 1962