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[Cites 0, Cited by 0] [Section 10AA(9)] [Section 10AA] [Entire Act]

Union of India - Subsection

Section 10AA(9)(v) in The Income Tax Act, 1961

(v)"Special Economic Zone" and "Unit" shall have the same meanings as assigned to them under clauses (za) and (zc) of section 2 of the Special Economic Zones Act, 2005.