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[Cites 0, Cited by 0] [Section 194J(3)] [Section 194J] [Entire Act]

Union of India - Subsection

Section 194J(3)(a) in The Income Tax Act, 1961

(a)"professional services" means services rendered by a person in the course of carrying on legal, medical, engineering or architectural profession or the profession of accountancy or technical consultancy or interior decoration or advertising or such other profession as is notified by the Board for the purposes of section 44-AA or of this section;