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[Cites 0, Cited by 0] [Section 11N(3)] [Section 11N] [Entire Act]

Union of India - Subsection

Section 11N(3)(iv) in Income Tax Rules, 1962

(iv)in the case of non-conventional or renewable energy systems, to the district administration, local authority, village panchayat or to indivi-duals belonging to the economically weaker sections, or such other statutory body as the National Committee may decide;