Section 234(3)(a) in The Income Tax Act, 2025

[Cites 0, Cited by 0] [Section 234(3)] [Section 234] [Entire Act]

Union of India - Subsection

Section 234(3)(a) in The Income Tax Act, 2025

(a)the determination of—

(i)the allowance for any expense or interest; or

(ii)any cost or expense allocated or apportioned,which has the effect of reducing the income or increasing the loss, from activities other than tonnage tax activities chargeable to tax, computed on the basis of entries made in the books of account in respect of the tax year in which the transaction was entered into; or

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Union of India - Subsection

Section 234(3)(a) in The Income Tax Act, 2025