Section 35AD(2)(B) in The Income Tax Act, 1961

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Union of India - Subsection

Section 35AD(2)(B) in The Income Tax Act, 1961

(B)entity referred to in sub-clause (A) has entered into an agreement with the Central Government or a State Government or a local authority or any other statutory body for developing or operating and maintaining or developing, operating and maintaining, a new infrastructure facility.

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Union of India - Subsection

Section 35AD(2)(B) in The Income Tax Act, 1961