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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(v) in The Taxation Laws (Amendment) Act, 2006

(v)" rent" shall have the same meaning as in clause (i) to the Explanation to section 194-I; (vi)" royalty" shall have the same meaning as in Explanation 2 to clause (vi) of sub- section (1) of section 9;