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[Cites 0, Cited by 182] [Section 28] [Entire Act]

Union of India - Subsection

Section 28(iiib) in The Income Tax Act, 1961

(iiib)[ cash assistance (by whatever name called) received or receivable by any person against exports under any scheme of the Government of India;] [ Inserted by Act 12 of 1990, Section 6 (w.r.e.f. 1.4.1967).]