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[Cites 0, Cited by 3] [Section 80IA(4)] [Section 80IA] [Entire Act]

Union of India - Subsection

Section 80IA(4)(v) in The Income Tax Act, 1961

(v)[ an undertaking owned by an Indian company and set up for reconstruction or revival of a power generating plant, if- [ Inserted by Act 55 of 2005, Section 5 (w.e.f. 1.4.2006).]