Section 194LC(2)(ib) in The Income Tax Act, 1961

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Union of India - Subsection

Section 194LC(2)(ib) in The Income Tax Act, 1961

(ib)in respect of monies borrowed by it from a source outside India by way of issue of any long-term bond or rupee denominated bond on or after the 1st day of April, 2020 but before the 1st day of July, 2023, which is listed only on a recognised stock exchange located in any International Financial Services Centre, and

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Union of India - Subsection

Section 194LC(2)(ib) in The Income Tax Act, 1961