Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 10(4F)] [Section 10] [Entire Act] Union of India - Subsection Section 10(4F)(i) in The Income Tax Act, 1961 (i)"aircraft" means an aircraft or a helicopter, or an engine of an aircraft or a helicopter, or any part thereof;