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[Cites 0, Cited by 0] [Section 48L(2)] [Section 48L] [Entire Act]

Union of India - Subsection

Section 48L(2)(c) in Income Tax Rules, 1962

(c)before the expiry of 15 days from the date on which the agreement for transfer is entered into, in cases not covered by clauses (a) and (b).