Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 80HHD(5)] [Section 80HHD] [Entire Act]

Union of India - Subsection

Section 80HHD(5)(b) in The Income Tax Act, 1961

(b)has not been utilised in the manner specified in sub-section (4), the amount not so utilised, shall be deemed to be the profits,-
(i)in a case referred to in clause (a), in the year in which the amount was so utilised; or
(ii)in a case referred to in clause (b), in the year immediately following the period of five years specified in sub-section (4), and shall be charged to tax accordingly.]