Section 44AE(2)(ii) in The Income Tax Act, 1961

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Union of India - Subsection

Section 44AE(2)(ii) in The Income Tax Act, 1961

(ii)other than heavy goods vehicle, shall be an amount equal to seven thousand five hundred rupees for every month or part of a month during which the goods carriage is owned by the assessee in the previous year or an amount claimed to have been actually earned from such goods carriage, whichever is higher.]

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Union of India - Subsection

Section 44AE(2)(ii) in The Income Tax Act, 1961