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[Cites 0, Cited by 0] [Section 80HHB(2)] [Section 80HHB] [Entire Act]

Union of India - Subsection

Section 80HHB(2)(a) in The Income Tax Act, 1961

(a)"convertible foreign exchange" means foreign exchange which is for the time being treated by the Reserve Bank of India as convertible foreign exchange for the purposes of the Foreign Exchange Regulation Act, 1973 (46 of 1973), and any rules made thereunder;