Section 3(2)(d) in The Taxation Laws (Amendment) Act, 2003

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Union of India - Subsection

Section 3(2)(d) in The Taxation Laws (Amendment) Act, 2003

(d)ninety per cent. or more of its sales during the previous year relevant to the assessment year are by way of exports of the eligible articles or things;

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Union of India - Subsection

Section 3(2)(d) in The Taxation Laws (Amendment) Act, 2003