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[Cites 0, Cited by 0] [Section 6AAF] [Entire Act]

Union of India - Subsection

Section 6AAF(4) in Income Tax Rules, 1962

(4)The application shall be accompanied by the following, namely :-
(a)detailed note on the skill development project to be undertaken by the eligible company;
(b)details of the expenditure expected to be incurred on the project and expected date of completion of the project; and
(c)a letter of concurrence from the training institute in which the skill development project is to be undertaken.