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[Cites 0, Cited by 0] [Section 269UA(1)] [Section 269UA] [Entire Act]

Union of India - Subsection

Section 269UA(1)(A) in The Income Tax Act, 1961

(A)in a case where the consideration for the transfer consists of a thing or things only, the price that such thing or things would ordinarily fetch on sale in the open market on the date on which the agreement for transfer is made;