Section 50(2)(c) in The Income Tax Act, 2025

[Cites 0, Cited by 0] [Section 50(2)] [Section 50] [Entire Act]

Union of India - Subsection

Section 50(2)(c) in The Income Tax Act, 2025

(c)expenditure incurred by specified association shall not include––

(i)expenditure deductible under any other provision of this Act; and

(ii)any capital expenditure.