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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(1)(i) in Expenditure-Tax Act, 1987

(i)any expenditure which is incurred, or payment for which is made, in foreign exchange [before the 1st day of October, 1992;] [Inserted by Act 18 of 1992, section 107 (w.e.f. 1-6-1992).]