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[Cites 0, Cited by 0] [Section 24AA(2)] [Section 24AA] [Entire Act]

Union of India - Subsection

Section 24AA(2)(a) in The Companies (Profits) Surtax Act, 1964

(a)foreign companies with whom the Central Government has entered into agreement for the association or participation of that Government or any person authorised by that Government in any business consisting of the prospecting for or extraction or production of mineral oils; and