Section 10(6)(xi) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 10(6)] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(6)(xi) in The Income Tax Act, 1961

(xi)the remuneration received by him as an employee of the Government of a foreign State during his stay in India in connection with his training in any establishment or office of, or in any undertaking owned by,—

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Union of India - Subsection

Section 10(6)(xi) in The Income Tax Act, 1961