Section 10(48A)(ii) in The Income Tax Act, 1961

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Union of India - Subsection

Section 10(48A)(ii) in The Income Tax Act, 1961

(ii)having regard to the national interest, the foreign company and the agreement or arrangement are notified by the Central Government in this behalf;

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Union of India - Subsection

Section 10(48A)(ii) in The Income Tax Act, 1961