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[Cites 0, Cited by 0] [Section 80QQB] [Entire Act]

Union of India - Subsection

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

(4)No deduction under this section shall be allowed in respect of any income earned from any source outside India, unless the assessee furnishes a certificate, in the prescribed form from the prescribed authority, alongwith the return of income in the prescribed manner.