Notification No. 21/2014 [F.No.178/3/2007-ITA-I] / SO 918(E) : Section 80-IA, sub-clause (iii) of sub-section (4) of the Income-tax Act, 1961 - Deductions - Profits and gains from industrial undertakings, or enterprises engaged in infrastructure development, etc. - Notified undertakings - Rescission of Notification No. SO 462(E), dated 9-2-2007