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[Cites 0, Cited by 0] [Section 11UB] [Entire Act]

Union of India - Subsection

Section 11UB(1) in Income Tax Rules, 1962

(1)The fair market value of asset, tangible or intangible, as on the specified date, held directly or indirectly by a company or an entity registered or incorporated outside India (hereafter referred to as "foreign company or entity"), for the purposes of clause (i) of sub-section (1) of section 9, shall be computed in accordance with the provisions of this rule.