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[Cites 0, Cited by 0] [Section 24A] [Entire Act]

Union of India - Subsection

Section 24A(d) in The Companies (Profits) Surtax Act, 1964

(d)for recovery of tax under this Act and under any law relating to the taxation of income or profits in force in that country, and may, by notification in the Official Gazette, make such provision as may be necessary for implementing the agreement.]