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 4] [Entire Act] Union of India - Section Section 19A in Income Tax Rules, 1962 19A. Computation of capital employed in an industrial undertaking or a ship or the business of a hotel for the purposes of section 80J. - Omitted by the IT (Thirty-second Amdt.) Rules, 1999, w.e.f. 19-11-1999.
