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[Cites 0, Cited by 2] [Section 295(2)] [Section 295] [Entire Act]

Union of India - Subsection

Section 295(2)(h) in The Income Tax Act, 1961

(h)the procedure for giving effect to the terms of any agreement for the granting of relief in respect of double taxation or for the avoidance of double taxation which may be entered into by the Central Government under this Act;