Section 10(26AAA)(iii) in The Income Tax Act, 1961

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Union of India - Subsection

Section 10(26AAA)(iii) in The Income Tax Act, 1961

(iii)any other individual, whose name does not appear in the Register of Sikkim Subjects, but it is established beyond doubt that the name of such individual's father or husband or paternal grand-father or brother from the same father has been recorded in that register;

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Union of India - Subsection

Section 10(26AAA)(iii) in The Income Tax Act, 1961