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[Cites 0, Cited by 0] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(a) in Finance Act, 2015

(a)in clause (ii), -
(A)in the second proviso, after the words, brackets, figures and letter "asset referred to in clause (i) or clause (ii) or clause (iia)", the words, brackets, figures and letter "or the first proviso to clause (iia)" shall be inserted;
(B)after the second proviso, the following proviso shall be inserted, namely: -