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[Cites 0, Cited by 0] [Section 11I] [Entire Act]

Union of India - Subsection

Section 11I(ii) in Income Tax Rules, 1962

(ii)to recommend to the Central Government projects and schemes of any company including a public sector company, a local authority or an approved association or institution, for being notified as eligible projects or schemes for the purposes of section 35AC.