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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 115VD] [Entire Act] Union of India - Subsection Section 115VD(viii) in The Income Tax Act, 1961 (viii)a qualifying ship which is used as a fishing vessel for a period of more than thirty days during a previous year.
