Section 10(10B)(ii) in The Income Tax Act, 1961

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Union of India - Subsection

Section 10(10B)(ii) in The Income Tax Act, 1961

(ii)such amount, not being less than fifty thousand rupees, as the Central Government may, by notificatio in the Official Gazette, specify in this behalf,

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Union of India - Subsection

Section 10(10B)(ii) in The Income Tax Act, 1961