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[Cites 0, Cited by 0] [Section 129(3)] [Section 129] [Entire Act]

Union of India - Subsection

Section 129(3)(c) in The Income Tax Act, 2025

(c)"higher education" means any course of study pursued after passing the Senior Secondary Examination or its equivalent from a school, board, or University recognised by the Central Government or State Government, local authority, or by any authority authorised by the Central Government or State Government or local authority to do so;