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[Cites 0, Cited by 0] [Section 80HHD(7)] [Section 80HHD] [Entire Act]

Union of India - Subsection

Section 80HHD(7)(a) in The Income Tax Act, 1961

(a)"travel agent" means a travel agent or other person (not being an airline or a shipping company) who holds a valid licence granted by the Reserve Bank of India under section 32 of the Foreign Exchange Regulation Act, 1973 (46 of 1973);