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[Cites 0, Cited by 0] [Section 80HHE(3)] [Section 80HHE] [Entire Act]

Union of India - Subsection

Section 80HHE(3)(i) in The Income Tax Act, 1961

(i)in a case where the business carried on by the supporting software developer consists exclusively of developing and selling of computer software to one or more exporting companies solely engaged in exports, the profits of such business;