Section 3(8)(ii) in Income Tax Rules, 1962

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Union of India - Subsection

Section 3(8)(ii) in Income Tax Rules, 1962

(ii)In a case where, on the date of the exercising of the option, the share in the company is listed on a recognized stock exchange, the fair market value shall be the average of the opening price and closing price of the share on that date on the said stock exchange :

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Union of India - Subsection

Section 3(8)(ii) in Income Tax Rules, 1962