The Income-Tax Act, 1961

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Section 25, . Amounts not deductible from income from house property

Section 33AC, . Reserves for shipping business.

Section 27, “Owner of house property”, “annual charge”, etc., defined

Section 17, “Salary”, “perquisite” and “profits in lieu of salary” defined.

Section 63, “Transfer” and “revocable transfer” defined

Section 80J, [Omitted

Section 80JJ, [Omitted

Section 80K, [Omitted

Section 80M, [Omitted

Section 80MM, [Omitted

Section 80N, [Omitted

Section 80T, [Omitted

Section 115, [Omitted

Section 35B, [Omitted

Section 44AC, [Omitted

Section 52, [Omitted

Section 53, [Omitted

Section 54A, [Omitted

Section 67, [Omitted

Section 80CC, [Omitted