Section 10AA(3)(b) in The Income Tax Act, 1961

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Union of India - Subsection

Section 10AA(3)(b) in The Income Tax Act, 1961

(b)has not been utilised before the expiry of the period specified in sub-clause (i) of clause (a) of sub-section (2), the amount not so utilised, shall be deemed to be the profits,-

(i)in a case referred to in clause (a), in the year in which the amount was so utilised; or

(ii)in a case referred to in clause (b), in the year immediately following the period of three years specified in sub-clause (i) of clause (a) of sub-section (2), and shall be charged to tax accordingly :

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Union of India - Subsection

Section 10AA(3)(b) in The Income Tax Act, 1961