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[Cites 0, Cited by 0] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(23BBF) in The Income Tax Act, 1961

(23BBF)any income of the North-Eastern Development Finance Corporation Limited, being a company formed and registered under the Companies Act, 1956 (1 of 1956) :Provided that in computing the total income of the North-Eastern Development Finance Corporation Limited, the amount to the extent of—
(i)twenty per cent of the total income for assessment year beginning on the 1st day of April, 2006;
(ii)forty per cent of the total income for assessment year beginning on the 1st day of April, 2007;
(iii)sixty per cent of the total income for assessment year beginning on the 1st day of April, 2008;
(iv)eighty per cent of the total income for assessment year beginning on the 1st day of April, 2009;
(v)one hundred per cent of the total income for assessment year beginning on the 1st day of April, 2010 and any subsequent assessment year or years,
shall be included in such total income;