Section 10A(9A)(viii) in The Income Tax Act, 1961

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Union of India - Subsection

Section 10A(9A)(viii) in The Income Tax Act, 1961

(viii)"special economic zone" means a zone which the Central Government may, by notification in the Official Gazette, specify as a special economic zone for the purposes of this section.]

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Union of India - Subsection

Section 10A(9A)(viii) in The Income Tax Act, 1961