Section 10(26A)(ii) in The Income Tax Act, 1961

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Union of India - Subsection

Section 10(26A)(ii) in The Income Tax Act, 1961

(ii)in clause (i) of sub-section (3), reference to Indian company shall be construed as reference to a company formed and registered under any law for the time being in force in the State of Jammu and Kashmir and having its registered office in that district in that year.

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Union of India - Subsection

Section 10(26A)(ii) in The Income Tax Act, 1961