Section 3(1)(c) in Taxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020

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Union of India - Subsection

Section 3(1)(c) in Taxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020

(c)in case where the specified Act is the Income-tax Act, 1961 (43 of 1961),-

(i)making of investment, deposit, payment, acquisition, purchase, construction or such other action, by whatever name called, for the purposes of claiming any deduction, exemption or allowance under the provisions contained in -

(I)sections 54 to 54GB, or under any provisions of Chapter VI-A under the heading "B.-Deductions in respect of certain payments" thereof; or

(II)such other provisions of that Act, subject to fulfilment of such conditions, as the Central Government may, by notification, specify; or

(ii)beginning of manufacture or production of articles or things or providing any services referred to in section 10AA of that Act, in a case where the letter of approval, required to be issued in accordance with the provisions of the Special Economic Zones Act, 2005, has been issued on or before the 31st day of March, 2020 (28 of 2005), and where completion or compliance of such action has not been made within such time, then, the time-limit for completion or compliance of such action shall, notwithstanding anything contained in the specified Act, stand extended to the 31st day of March, 2021, or such other date after the 31st day of March, 2021, as the Central Government may, by notification, specify in this behalf:

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Union of India - Subsection

Section 3(1)(c) in Taxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020