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J&K HC: Supplying Audio of Back Ground Sound to a Film Already Shot Amounts to “Manufacture” - (16 Aug 2017)

Jammu & Kashmir High Court has held that activity of supplying audio of back ground sound to film already shot by customers, would amount to manufacture within the meaning of Section 80-IB of Income Tax Act, 1962.

Tags : JAMMU & KASHMIR HIGH COURT   INCOME TAX ACT  

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