Section 88(7)(D) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 88(7)] [Section 88] [Entire Act]

Union of India - Subsection

Section 88(7)(D) in The Income Tax Act, 1961

(D)any expenditure in respect of which deduction is allowable under the provisions of section 24;]

(xvi)[ as subscription to equity shares or debentures forming part of any eligible issue of capital approved by the Board on an application made by a public company ] [Inserted by Act 33 of 1996, Section 34 (w.e.f. 1.4.1997).][or as subscription to any eligible issue of capital by any public financial institution] [ Inserted by Act 26 of 1997, Section 30 (w.e.f. 1.4.1998).][in the prescribed form: [Inserted by Act 33 of 1996, Section 34 (w.e.f. 1.4.1997).]

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Union of India - Subsection

Section 88(7)(D) in The Income Tax Act, 1961