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[Cites 0, Cited by 0] [Section 8B(2)] [Section 8B] [Entire Act]

Union of India - Subsection

Section 8B(2)(i) in Income Tax Rules, 1962

(i)where the application is made by any infrastructure capital company or a public sector company, being a Government company as defined in section 617 of the Companies Act, 1956 (1 of 1956), a copy of certificate of incorporation under the Companies Act, 1956 (1 of 1956);