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[Cites 0, Cited by 0] [Section 80HHC(4)] [Section 80HHC] [Entire Act]

Union of India - Subsection

Section 80HHC(4)(b) in The Income Tax Act, 1961

(b)a certificate from the Export House or Trading House containing such particulars as may be prescribed and verified in the manner prescribed that in respect of the export turnover mentioned in the certificate, the Export House or Trading House has not claimed the deduction under this section: