Section 10C(6)(iv) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 10C(6)] [Section 10C] [Entire Act]

Union of India - Subsection

Section 10C(6)(iv) in The Income Tax Act, 1961

(iv)"relevant assessment years" means the ten consecutive years beginning with the year in which the industrial undertaking begins to manufacture or produce articles or things.]

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Union of India - Subsection

Section 10C(6)(iv) in The Income Tax Act, 1961