Section 269AB(2)(c) in The Income Tax Act, 1961

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Union of India - Subsection

Section 269AB(2)(c) in The Income Tax Act, 1961

(c)be verified in the prescribed manner, and registered with the competent authority, in such manner and within such time as may be prescribed, by each of the parties to such transaction or by any of the parties of such transaction acting on behalf of himself and on behalf of the other parties.]

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Union of India - Subsection

Section 269AB(2)(c) in The Income Tax Act, 1961