Section 32(f)(ii) in The Income Tax Act, 2025

[Cites 0, Cited by 0] [Section 32(f)] [Section 32] [Entire Act]

Union of India - Subsection

Section 32(f)(ii) in The Income Tax Act, 2025

(ii)it is notified by the Central Government for the purposes of this clause having regard to the objects and purposes of the Act referred to in sub-clause (i); and

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Union of India - Subsection

Section 32(f)(ii) in The Income Tax Act, 2025