Section 10BA(2)(d) in The Income Tax Act, 1961

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Union of India - Subsection

Section 10BA(2)(d) in The Income Tax Act, 1961

(d)ninety per cent. or more of its sale 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 10BA(2)(d) in The Income Tax Act, 1961