Section 10C(4)(iii) in The Income Tax Act, 1961

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Union of India - Subsection

Section 10C(4)(iii) in The Income Tax Act, 1961

(iii)no deduction shall be allowed under section 80-HH or section 80-HHA or section 80-I or section 80-IA or section 80-IB or section 80-JJA in relation to the profits and gains of the industrial undertakings; and

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Union of India - Subsection

Section 10C(4)(iii) in The Income Tax Act, 1961