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[Cites 0, Cited by 0] [Section 10TB(3)] [Section 10TB] [Entire Act]

Union of India - Subsection

Section 10TB(3)(b) in Income Tax Rules, 1962

(b)the foreign principal or its other associated enterprises provides the funds or capital and other economically significant assets including intangibles required for research or product development and also provides a remuneration to the eligible assessee for the work carried out by it;