Section 9(3)(vi) in The Income Tax Act, 1961

[Cites 0, Cited by 1] [Section 9(3)] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(3)(vi) in The Income Tax Act, 1961

(vi)the rendering of any services in connection with the activities referred to in [sub-clauses (i) to (iv), (iva) and (v)] [ Substituted by Act 14 of 2001, Section 4, for " sub-clauses (i) to (v)" (w.e.f. 1.4.2002).].

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Union of India - Subsection

Section 9(3)(vi) in The Income Tax Act, 1961