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[Cites 0, Cited by 0] [Section 18BBB] [Entire Act]

Union of India - Subsection

Section 18BBB(4) in Income Tax Rules, 1962

(4)In any other case, the form shall be accompanied by a copy of the agreement, approval or permission, as the case may be, to carry on the activity signed or issued by the Central Government or the State Government or the local authority for carrying on the eligible business.