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[Cites 0, Cited by 0] [Section 11EA(1)] [Section 11EA] [Entire Act]

Union of India - Subsection

Section 11EA(1)(d) in Income Tax Rules, 1962

(d)the district has no railhead as on 1-4-1994 and has a "Total Weighted Index Count" of 500 or less in the "All India Gradation List" mentioned in clause (a).