Section 80JJAA(2)(ii) in The Income Tax Act, 1961

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Union of India - Subsection

Section 80JJAA(2)(ii) in The Income Tax Act, 1961

(ii)"additional employee" means an employee who has been employed during the previous year and whose employment has the effect of increasing the total number of employees employed by the employer as on the last day of the preceding year, but does not include, -

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Union of India - Subsection

Section 80JJAA(2)(ii) in The Income Tax Act, 1961