Section 3(8)(e) in Income Tax Rules, 1962

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Union of India - Subsection

Section 3(8)(e) in Income Tax Rules, 1962

(e)"specified date" means,-

(i)the date of exercising of the option; or

(ii)any date earlier than the date of the exercising of the option, not being a date which is more than 180 days earlier than the date of the exercising.

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Union of India - Subsection

Section 3(8)(e) in Income Tax Rules, 1962