Section 56(2)(viib) in The Income Tax Act, 1961

[Cites 0, Cited by 418] [Section 56(2)] [Section 56] [Entire Act]

Union of India - Subsection

Section 56(2)(viib) in The Income Tax Act, 1961

(viib)where a company, not being a company in which the public are substantially interested, receives, in any previous year, from any person being a resident, any consideration for issue of shares that exceeds the face value of such shares, the aggregate consideration received for such shares as exceeds the fair market value of the shares:

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Union of India - Subsection

Section 56(2)(viib) in The Income Tax Act, 1961