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[Cites 0, Cited by 1] [Section 80RRA(2)] [Section 80RRA] [Entire Act]

Union of India - Subsection

Section 80RRA(2)(i) in The Income Tax Act, 1961

(i)in the case of an individual who is or was, immediately before undertaking such service, in the employment of the Central Government or any State Government, only if such service is sponsored by the Central Government;