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[Cites 0, Cited by 0] [Section 80HHF(6)] [Section 80HHF] [Entire Act]

Union of India - Subsection

Section 80HHF(6)(i) in The Income Tax Act, 1961

(i)"television software" means any programme or series of sounds and images recorded on film or tape or digital media or broadcast through terrestrial transmitter, satellite or any other means of diffusion;