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Union of India - Section

Section 17D in Income Tax Rules, 1962

17D. Prescribed foreign projects for the purposes of deduction in respect of profits and gains from projects outside India under section 80HHB.

- For the purposes of sub-clause (iii) of clause (b) of sub-section (2) of section 80HHB, any project for execution of work of exploration, exploitation, development and production of hydrocarbons outside India shall be a foreign project.