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[Cites 0, Cited by 0] [Section 10(31)] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(31)(iv) in The Income Tax Act, 1961

(iv)in relation to any other commodity specified under this clause, any Board or other authority established under any law for the time being in force which the Central Government may, by notification in the Official Gazette, specify in this behalf;