Section 245K(2)(ii) in The Income Tax Act, 1961

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Union of India - Subsection

Section 245K(2)(ii) in The Income Tax Act, 1961

(ii)where such person is a company, any individual who held more than fifty per cent. of the shares or voting rights in such company at any time before the date of application before the Settlement Commission by such person;

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Union of India - Subsection

Section 245K(2)(ii) in The Income Tax Act, 1961