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102120000000098175 2025-11-25 205 Conditions for tax on income of certain companies...section 80-ID of the...

be chargeable to income-tax under the head “Profits and gains of business or profession...section 35AD of the...

(a) ₹ 75000 or the salary, whichever is less, where income-tax is computed under...Gratuity received...

Clause Definitions A B C 1....of India Act, 1992 (15 of 1992) or regulated under the International Financial...

the Income-tax Act, 1961, as it stood immediately before its repeal by this...

102120000000097973 2025-11-25 3 Definition of “tax year” Content Definition of “tax...year”...

102120000000098143 2025-11-25 173 Definitions of certain terms relevant to determination...Definitions of certain terms relevant to determination...

basis by reference to the income chargeable under the head “Salaries” or the contributions...any Act, rule, order or...

Computation of tonnage income. 227. (1) The tonnage income of a tonnage tax company...for a tax...

this Act; (q)   the procedure for granting of relief or deduction, of any income-tax..., against the...

or the total income of any other person for which he is assessable under this Act...during any...

provision of this Act for the same or any other tax year. (4) The deduction under...” means gross total...

the provisions of this Act in computing the total income of any person for any period...of income of the assessee during...

. (2) Irrespective of the repeal of the Income-tax Act, 1961 (43 of...

Income-tax Act, 1961 (43 of 1961) prior to the date of initiation of the...

of the Income-tax Act, 1961 (43 of 1961); and (b)   such assessee is...

Act, 1961 (43 of 1961); and (ii)   the deduction under this Act shall be...

Act, 1961 (43 of 1961); and (ii)   the deduction under this Act shall be...

Act, 1961 (43 of 1961); and (ii)   the deduction under this Act shall be...

Act, 1961 (43 of 1961); and (b)   such assessee is eligible to claim a deduction...Act,...