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[Cites 0, Cited by 0] [Section 11OB(2)] [Section 11OB] [Entire Act]

Union of India - Subsection

Section 11OB(2)(b) in Income Tax Rules, 1962

(b)the unit shall have prior approval of the competent authority on the recommendations of Appraisal Committee under the Modified Special Incentive Package Scheme notified by the Department of Electronics and Information Technology, Ministry of Communications and Information Technology, Government of India;