Section 10(48A)(i) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 10(48A)] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(48A)(i) in The Income Tax Act, 1961

(i)the storage and sale by the foreign company is pursuant to an agreement or an arrangement entered into by the Central Government or approved by the Central Government; and

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Union of India - Subsection

Section 10(48A)(i) in The Income Tax Act, 1961