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[Cites 0, Cited by 11] [Entire Act]

Union of India - Section

Section 115VF in The Income Tax Act, 1961

115VF. Tonnage income.

- Subject to the other provisions of this Chapter, the tonnage income shall be computed in accordance with section 115-VG and the income so computed shall be deemed to be the profits chargeable under the head "Profits and gains of business or profession" and the relevant shipping income referred to in sub-section (1) of section 115-VI shall not be chargeable to tax.