Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 10TA] [Entire Act] Union of India - Subsection Section 10TA(e) in Income Tax Rules, 1962 (e)"information technology enabled services" means the following business process outsourcing services provided mainly with the assistance or use of information technology, namely:-
