Section 21 — Hotel-receipts tax deductible in computing total income under Income-tax Act.

Notwithstanding anything contained in the Income-tax Act, in computing the income chargeable to income-tax under the head Profits and gains of business or profession in the case of an assessee carrying on the business of a hotel to which this Act applies, the hotel-receipts tax payable by the assessee for any assessment year shall be deductible from the profits and gains of the business of the hotel assessable for that assessment year.

Official Hindi (PDF) ↗

‹ Prev All sections Next ›