Section 8B(3)(iii) in Income Tax Rules, 1962

[Cites 0, Cited by 0] [Section 8B(3)] [Section 8B] [Entire Act]

Union of India - Subsection

Section 8B(3)(iii) in Income Tax Rules, 1962

(iii)necessary arrangement has been made by the infrastructure capital company or infrastructure capital fund or public sector company for listing the zero coupon bond in a recognised stock exchange in India;

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Union of India - Subsection

Section 8B(3)(iii) in Income Tax Rules, 1962