Section 10AA(9)(ii) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 10AA(9)] [Section 10AA] [Entire Act]

Union of India - Subsection

Section 10AA(9)(ii) in The Income Tax Act, 1961

(ii)"export in relation to the Special Economic Zones" means taking goods or providing services out of India from a Special Economic Zone by land, sea, air, or by any other mode, whether physical or otherwise;

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Union of India - Subsection

Section 10AA(9)(ii) in The Income Tax Act, 1961