Section 34(3)(ii) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 34(3)] [Section 34] [Entire Act]

Union of India - Subsection

Section 34(3)(ii) in The Income Tax Act, 1961

(ii)where the ship, machinery or plant is sold or otherwise transferred by the assessee to the Government, a local authority, a corporation established by a Central, State or Provincial Act or a Government company as defined in section 617 of the Companies Act, 1956 (1 of 1956) [ Now section 2(45) of the Companies Act, 2013.] ; or

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 34(3)(ii) in The Income Tax Act, 1961