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[Cites 0, Cited by 0] [Section 4D] [Entire Act]

Union of India - Subsection

Section 4D(e) in The Companies Act, 1956

(e)earnings in foreign exchange classified under the following heads, namely:
(i)export of goods calculated on F.O.B. basis;
(ii)royalty, know-how, professional and consultation fees;
(iii)interest and dividend;
(iv)other income, indicating the nature thereof.