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[Cites 0, Cited by 0] [Section 227] [Entire Act]

Union of India - Subsection

Section 227(5) in The Income Tax Act, 2025

(5)The tonnage shall be rounded off to the nearest multiple of hundred tons and for this purpose any tonnage consisting of kilograms shall be ignored and if the tonnage so rounded off is not a multiple of hundred, then, if the last figure in that amount is,—
(a)fifty tons or more, the tonnage shall be increased to the next higher tonnage;
(b)less than fifty tons, the tonnage shall be reduced to the next lower tonnage,which is a multiple of hundred and the tonnage so rounded off shall be the tonnage of the ship for the purposes of this section.