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

Union of India - Subsection

Section 80HHF(6)(a) in The Income Tax Act, 1961

(a)"competent authority" means the Reserve Bank of India or such other authority as is authorised under any law for the time being in force for regulating payments and dealings in foreign exchange;