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[Cites 0, Cited by 14] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(1) in Income Tax Rules, 1962

(1)For the purposes of clause (i) of sub-section (1) and sub-section (2A) of section 35, the prescribed authority shall be the Director General (Income-tax Exemptions) in concurrence with the Secretary, Department of Scientific and Industrial Research, Government of India.