Section 72A(1)(iii) in The Income Tax Act, 1961

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Union of India - Subsection

Section 72A(1)(iii) in The Income Tax Act, 1961

(iii)"strategic disinvestment" means sale of shareholding by the Central Government or any State Government in a public sector company which results in reduction of its shareholding to below fifty-one per cent along with transfer of control to the buyer.]

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Union of India - Subsection

Section 72A(1)(iii) in The Income Tax Act, 1961