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[Cites 0, Cited by 0] [Section 62] [Entire Act]

Union of India - Subsection

Section 62(4) in The Income Tax Act, 2025

(4)For the purposes of this section, the expression "specified profession" means––
(a)legal, medical, engineering, architectural, accountancy, technical consultancy, interior decoration, information technology or company secretary; or
(b)any other profession, as may be notified by the Board in this behalf.