Section 80QQA(2)(b) in The Income Tax Act, 1961

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Union of India - Subsection

Section 80QQA(2)(b) in The Income Tax Act, 1961

(b)the book is written in any language specified in the Eighth Schedule to the Constitution or in any such other language as the Central Government may, by notification in the Official Gazette, specify in this behalf having regard to the need for promotion of publication of books of the nature referred to in clause (a) in that language and other relevant factors.

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Union of India - Subsection

Section 80QQA(2)(b) in The Income Tax Act, 1961