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[Cites 0, Cited by 40] [Section 35] [Entire Act]

Union of India - Subsection

Section 35(3) in The Income Tax Act, 1961

(3)No company shall be entitled for deduction under clause (1) unless it enters into an agreement with the prescribed authority for co-operation in such research and development facility and fulfils such conditions with regard to maintenance of accounts and audit thereof and furnishing of reports in such manner as may be prescribed.