Section 80RRA(2)(c) in The Income Tax Act, 1961

[Cites 0, Cited by 1] [Section 80RRA(2)] [Section 80RRA] [Entire Act]

Union of India - Subsection

Section 80RRA(2)(c) in The Income Tax Act, 1961

(c)"technician" means a person having specialised knowledge and experience in-

(i)constructional or manufacturing operations or mining or the generation or distribution of electricity or any other form of power; or

(ii)agriculture, animal husbandry, dairy farming, deep sea fishing or ship building; or

(iii)public administration or industrial or business management; or

(iv)accountancy; or

(v)any field of natural or applied science (including medical science) or social science; or

(vi)any other field which the Board may prescribe in this behalf, who is employed in a capacity in which such specialised knowledge and experience are actually utilised;]

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Union of India - Subsection

Section 80RRA(2)(c) in The Income Tax Act, 1961