Section 10C(6)(iii) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 10C(6)] [Section 10C] [Entire Act]

Union of India - Subsection

Section 10C(6)(iii) in The Income Tax Act, 1961

(iii)"North-Eastern Region" means the region comprising the States of Arunachal Pradesh, Assam, Manipur, Meghalaya, Mizoram, Nagaland, Sikkim and Tripura;

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Union of India - Subsection

Section 10C(6)(iii) in The Income Tax Act, 1961