Section 80HHD(1)(b) in The Income Tax Act, 1961

[Cites 0, Cited by 2] [Section 80HHD(1)] [Section 80HHD] [Entire Act]

Union of India - Subsection

Section 80HHD(1)(b) in The Income Tax Act, 1961

(b)for an assessment year beginning on the 1st day of April, 2002, a deduction of a sum equal to the aggregate of-

(i)thirty per cent. of the profits derived by him from services provided to foreign tourists; and

(ii)so much of the amount not exceeding thirty per cent. of the profits referred to in sub-clause (i) as is debited to the profit and loss account of the previous year in respect of which the deduction is to be allowed and credited to a reserve account to be utilised for the purposes of the business of the assessee in the manner laid down in sub-section (4);

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 80HHD(1)(b) in The Income Tax Act, 1961