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Union of India - Section

Section 26 in International Financial Services Centres Authority Act, 2019

26. Exemption from tax.

- Nothing contained in any other law or enactment for the time being in force, in relation to taxation, including the Income-tax Act,1961 (43 of 1961), shall make the Authority liable to pay income-tax or any other tax or duty with respect to its income, services or profits or gains.