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[Cites 0, Cited by 0] [Section 80EEB(5)] [Section 80EEB] [Entire Act]

Union of India - Subsection

Section 80EEB(5)(a) in The Income Tax Act, 1961

(a)"electric vehicle" means a vehicle which is powered exclusively by an electric motor whose traction energy is supplied exclusively by traction battery installed in the vehicle and has such electric regenerative braking system, which during braking provides for the conversion of vehicle kinetic energy into electrical energy;