Section 269J(1)(ii) in The Income Tax Act, 1961

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Union of India - Subsection

Section 269J(1)(ii) in The Income Tax Act, 1961

(ii)the amount, if any, that has become payable in accordance with such agreement on or before the date on which such property is acquired under this Chapter; and

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Union of India - Subsection

Section 269J(1)(ii) in The Income Tax Act, 1961