Section 11EA(1)(c) in Income Tax Rules, 1962

[Cites 0, Cited by 0] [Section 11EA(1)] [Section 11EA] [Entire Act]

Union of India - Subsection

Section 11EA(1)(c) in Income Tax Rules, 1962

(c)the district is an inaccessible hill area district as indicated in the Eighth Plan Document and has a "Total Weighted Index Count" of 500 or less in the "All India Gradation List" mentioned in clause (a); or

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Union of India - Subsection

Section 11EA(1)(c) in Income Tax Rules, 1962