Section 44DA(1)(i) in The Income Tax Act, 1961

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Union of India - Subsection

Section 44DA(1)(i) in The Income Tax Act, 1961

(i)in respect of any expenditure or allowance which is not wholly and exclusively incurred for the business of such permanent establishment or fixed place of profession in India; or

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Union of India - Subsection

Section 44DA(1)(i) in The Income Tax Act, 1961