Section 10(37)(iii) in The Income Tax Act, 1961

[Cites 0, Cited by 3] [Section 10(37)] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(37)(iii) in The Income Tax Act, 1961

(iii)such transfer is by way of compulsory acquisition under any law, or a transfer the consideration for which is determined or approved by the Central Government or the Reserve Bank of India;

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Union of India - Subsection

Section 10(37)(iii) in The Income Tax Act, 1961