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[Cites 0, Cited by 0] [Section 80ID(6)] [Section 80ID] [Entire Act]

Union of India - Subsection

Section 80ID(6)(e) in The Income Tax Act, 1961

(e)[ "specified district having a World Heritage Site" means districts, specified in column (2) of the Table below, of the States, specified in the corresponding entry in column (3) of the said Table: [Inserted by Act 18 of 2008, Section 19 (w.e.f. 1.4.2009).]