Section 2(26)(iii) in The Income Tax Act, 1961

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Union of India - Subsection

Section 2(26)(iii) in The Income Tax Act, 1961

(iii)in the case of any of the Union territories of Dadra and Nagar Haveli, Goa†, Daman and Diu, and Pondicherry, a company formed and registered under any law for the time being in force in that Union territory :

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Union of India - Subsection

Section 2(26)(iii) in The Income Tax Act, 1961