Report No. 12
86. Dividend from new industrial undertakings.-
Income-tax shall not be payable by a shareholder in respect of so much of any dividend paid or deemed to be paid to him by an industrial undertaking as is attributable to that part of the profits or gains on which income-tax is not payable under section 85 [preceding section re: new industrial undertakings].
[Section 15C(4)]
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