Section 11EA(2)(a) in Income Tax Rules, 1962

[Cites 0, Cited by 0] [Section 11EA(2)] [Section 11EA] [Entire Act]

Union of India - Subsection

Section 11EA(2)(a) in Income Tax Rules, 1962

(a)the district has a "Total Weighted Index Count" of more than 250 but less than or equal to 500 in the "All India Gradation List" as indicated in the "All India Gradation List" mentioned in clause (a) of sub-rule (1) :

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Union of India - Subsection

Section 11EA(2)(a) in Income Tax Rules, 1962