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Union of India - Section

Section 10THA in Income Tax Rules, 1962

10THA. Eligible assessee.

- The 'eligible assessee' means a person who has exercised a valid option for application of safe harbour rules in accordance with the provisions of rule 10THC, and-
(i)is a Government company engaged in the business of generation, supply, transmission or distribution of electricity; or
(ii)is a co-operative society engaged in the business of procuring and marketing milk and milk products.