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

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Union of India - Subsection

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

(f)value of an interest of a person in a partnership firm or in an association of persons or a limited liability partnership of which he is a member shall be determined in the manner specified in clause (g).

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Union of India - Subsection

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