Income Tax Department

Ministry of Finance, Government of India

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Rule Number 17D

Prescribed foreign projects for the purposes of deduction in respect of profits and gains from projects outside India under section 80HHB

Subject

Deductions, Foreign projects

Rule Number

17D

Upload Date

13/12/2025

Prescribed foreign projects for the purposes of deduction in respect of profits and gains from projects outside India under section 80HHB

Prescribed foreign projects for the purposes of deduction in respect of profits and gains from projects outside India under section 80HHB.

17D. For the purposes of sub-clause (iii) of clause (b) of sub-section (2) of section 80HHB, any project for execution of work of exploration, exploitation, development and production of hydrocarbons outside India shall be a foreign project.

Footnotes