Section 6AAD(1)(iii) in Income Tax Rules, 1962

[Cites 0, Cited by 0] [Section 6AAD(1)] [Section 6AAD] [Entire Act]

Union of India - Subsection

Section 6AAD(1)(iii) in Income Tax Rules, 1962

(iii)an expenditure (not being expenditure in the nature of cost of any land or building) exceeding the amount of twenty-five lakh rupees is expected to be incurred for the project.

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 6AAD(1)(iii) in Income Tax Rules, 1962