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[Cites 0, Cited by 0] [Section 35AC(7)] [Section 35AC] [Entire Act]

Union of India - Subsection

Section 35AC(7)(b) in The Income Tax Act, 1961

(b)"eligible project or scheme" means such project or scheme for promoting the social and economic welfare of, or the uplift of, the public as the Central Government may, by notification in the Official Gazette, specify in this behalf on the recommendations of the National Committee.