Section 9B(2)(ii) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 9B(2)] [Section 9B] [Entire Act]

Union of India - Subsection

Section 9B(2)(ii) in The Income Tax Act, 1961

(ii)chargeable to income-tax as income of such specified entity under the head "Profits and gains of business or profession" or under the head "Capital gains", in accordance with the provisions of this Act.

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 9B(2)(ii) in The Income Tax Act, 1961