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[Cites 0, Cited by 0] [Section 6(6)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(6)(b) in The Income Tax Act, 2025

(b)a member of the crew of a foreign-bound ship leaving India,the total number of days in India, in respect of that voyage, shall be determined in such manner and subject to such conditions, as may be prescribed.