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[Cites 0, Cited by 0] [Section 10(4D)] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(4D)(a) in The Income Tax Act, 1961

(a)"convertible foreign exchange" means foreign exchange which is for the time being treated by the Reserve Bank of India as convertible foreign exchange for the purposes of the Foreign Exchange Management Act, 1999 (42 of 1999) and the rules made thereunder;