Section 332(1)(f) in The Income Tax Act, 2025

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Union of India - Subsection

Section 332(1)(f) in The Income Tax Act, 2025

(f)any person as referred to in Schedule III (Table: Sl. No. 27) to (Table: Sl. No. 29) and (Table: Sl. No. 36) and in Schedule VII (Table: Sl. No. 10) to (Table: Sl. No. 19) and (Table: Sl. No. 42); or

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Union of India - Subsection

Section 332(1)(f) in The Income Tax Act, 2025