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Union of India - Section

Section 46 in The Finance Act, 2023

46. In section 92BA of the Income-tax Act, after clause (va), the following clause shall be inserted with effect from the 1st day ofApril, 2024, namely:—

"(vb) any business transacted between the assessee and other person as referred to in sub-section (4) of section 115BAE;".