Section 10(42)(a) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 10(42)] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(42)(a) in The Income Tax Act, 1961

(a)has been established or constituted or appointed under a treaty or an agreement entered into by the Central Government with two or more countries or a convention signed by the Central Government;

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Union of India - Subsection

Section 10(42)(a) in The Income Tax Act, 1961