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

Union of India - Subsection

Section 10B(9A)(b) in The Income Tax Act, 1961

(b)any customized electronic data or any product or service of similar nature as may be notified by the Board, which is transmitted or exported from India to any place outside India by any means;