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[Cites 0, Cited by 0] [Section 80HHE(4)] [Section 80HHE] [Entire Act]

Union of India - Subsection

Section 80HHE(4)(ii) in The Income Tax Act, 1961

(ii)a certificate from the exporting company containing such particulars as may be prescribed and verified in the manner prescribed that in respect of the export turnover mentioned in the certificate, the exporting company has not claimed deduction under this section: