Section 10A(9A)(iii) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 10A(9A)] [Section 10A] [Entire Act]

Union of India - Subsection

Section 10A(9A)(iii) in The Income Tax Act, 1961

(iii)"electronic hardware technology park" means any part set up in accordance with the Electronic Hardware Technology Park (EHTP) Scheme notified by the Government of India in the Ministry of Commerce and Industry;

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Union of India - Subsection

Section 10A(9A)(iii) in The Income Tax Act, 1961