Section 2(19AA)(b) in The Income Tax Act, 1961

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Union of India - Subsection

Section 2(19AA)(b) in The Income Tax Act, 1961

(b)the specific loans or borrowings (including debentures) raised, incurred and utilised solely for the activities or operations of the undertaking; and

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Union of India - Subsection

Section 2(19AA)(b) in The Income Tax Act, 1961