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[Cites 0, Cited by 0] [Section 10A(9A)] [Section 10A] [Entire Act]

Union of India - Subsection

Section 10A(9A)(b) in The Income Tax Act, 1961

(b)any customized electronic data or any product or service of similar nature, as may be notified by the Board, which is transmitted or exported from India to any place outside India by any means;