Section 6F(2)(c) in Income Tax Rules, 1962

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Union of India - Subsection

Section 6F(2)(c) in Income Tax Rules, 1962

(c)"film artist" means any person engaged in his professional capacity in the production of a cinematograph film whether produced by him or by any other person, as-

(i)an actor;

(ii)a cameraman;

(iii)a director, including an assistant director;

(iv)a music director, including an assistant music director;

(v)an art director, including an assistant art director;

(vi)a dance director, including an assistant dance director;

(vii)an editor;

(viii)a singer;

(ix)a lyricist;

(x)a story writer;

(xi)a screen-play writer;

(xii)a dialogue writer; and

(xiii)a dress designer.

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Union of India - Subsection

Section 6F(2)(c) in Income Tax Rules, 1962