Section 80HHC(3)(f) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 80HHC(3)] [Section 80HHC] [Entire Act]

Union of India - Subsection

Section 80HHC(3)(f) in The Income Tax Act, 1961

(f)"trading goods" means goods which are not ][manufactured or processed by the assessee.] [ Substituted by Act 18 of 1992, Section 46, for " manufactured by the assessee" (w.e.f. 1.4.1992).]

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Union of India - Subsection

Section 80HHC(3)(f) in The Income Tax Act, 1961