Section 3(1)(II) in The Black Money (Undisclosed Foreign Income and Assets) and Imposition of Tax Rules, 2015

[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(1)(II) in The Black Money (Undisclosed Foreign Income and Assets) and Imposition of Tax Rules, 2015

(II)the price that the property shall ordinarily fetch if sold in the open market on the valuation date for which the assessee may obtain a valuation report from a valuer recognized by the Government of a country or specified territory outside India in which the property is located or any of its agencies for the purpose of valuation of immovable property under any regulation or law;

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 3(1)(II) in The Black Money (Undisclosed Foreign Income and Assets) and Imposition of Tax Rules, 2015