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[Cites 0, Cited by 1] [Section 35E(5)] [Section 35E] [Entire Act]

Union of India - Subsection

Section 35E(5)(a) in The Income Tax Act, 1961

(a)"operation relating to prospecting" means any operation undertaken for the purposes of exploring, locating or proving deposits of any mineral, and includes any such operation which proves to be infructuous or abortive;