Section 194A(3)(x) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 194A(3)] [Section 194A] [Entire Act]

Union of India - Subsection

Section 194A(3)(x) in The Income Tax Act, 1961

(x)to such income which is paid or payable by an infrastructure capital company or infrastructure capital fund or [infrastructure debt fund or] a public sector company or scheduled bank in relation to a zero coupon bond issued on or after the 1st day of June, 2005 by such company or fund or public sector company or scheduled bank;

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 194A(3)(x) in The Income Tax Act, 1961