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[Section 115O] [Complete Act]
Central Government Act
Section 115O(3) in The Telecom Regulatory Authority Of India Act, 1997
(3) The principal officer of the domestic company and the company shall be liable to pay the tax on distributed profits to the credit of he Central Government within fourteen days from the date of-
(a) declaration of any dividend; or
(b) distribution of any dividend; or
(c) payment of any dividend, whichever is earliest.