Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 62] [Entire Act] Union of India - Section Section 80MM in The Income Tax Act, 1961 80MM. Deduction in the case of an Indian company in respect of royalties, etc., received from any concern in India. - [Omitted by the Finance Act, 1983 (11 of 1983), section 29 (w.e.f. 1-4-1984).]
