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

Union of India - Subsection

Section 18D(2) in Income Tax Rules, 1962

(2)The prescribed authority shall initially grant approval to a company carrying on scientific research and development for a period of three assessment years and subject to satisfactory performance of that company on periodic review extend the said approval for a further period of three assessment years so that the total period of approval is for ten consecutive assessment years, beginning from the initial assessment year.