Section 80IA(4)(d) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 80IA(4)] [Section 80IA] [Entire Act]

Union of India - Subsection

Section 80IA(4)(d) in The Income Tax Act, 1961

(d)a port, airport, inland waterway][, inland port or navigational channel in the sea] [ Substituted by Act 22 of 2007, Section 28, for " or inland port" (w.e.f. 1.4.2008).]; ]

(ii)[ any undertaking which has started or starts providing telecommunication services, whether basic or cellular, including radio paging, domestic satellite service, network of trunking, broad-band network and internet services on or after the 1st day of April, 1995, but on or before the [31st day of March, 2005] [ Substituted by Act 14 of 2001, Section 44, for Clause (ii) (w.e.f. 1.4.2001).].]

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Union of India - Subsection

Section 80IA(4)(d) in The Income Tax Act, 1961