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[Cites 0, Cited by 0] [Section 6AAF] [Entire Act]

Union of India - Subsection

Section 6AAF(2) in Income Tax Rules, 1962

(2)The eligible company, before undertaking any skill development project, shall make an application for notification of such project under sub-section (1) of section 35CCD, in duplicate, in Form No. 3CQ, to the National Skill Development Agency (hereinafter referred to as the NSDA).