Section 36(1)(xvi) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 36(1)] [Section 36] [Entire Act]

Union of India - Subsection

Section 36(1)(xvi) in The Income Tax Act, 1961

(xvi)[ an amount equal to the commodities transaction tax paid by the assessee in respect of the taxable commodities transactions entered into in the course of his business during the previous year, if the income arising from such taxable commodities transactions is included in the income computed under the head "Profits and gains of business or profession". [Inserted by Act 17 of 2013, section 7 (w.e.f. 1-4-2014).]

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Union of India - Subsection

Section 36(1)(xvi) in The Income Tax Act, 1961