Section 8(1)(iii) in The Information Technology (Certifying Authorities) Rules, 2000

[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

(iii)"foreign company" shall have the meaning assigned to it in clause (23-A) of section 2 of the Income-tax Act, 1961 (43 of 1961);

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