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[Cites 0, Cited by 0] [Section 286] [Entire Act]

Union of India - Subsection

Section 286(7) in The Income Tax Act, 1961

(7)The provisions of this section shall not apply in respect of an international group for an accounting year, if the total consolidated group revenue, as reflected in the consolidated financial statement for the accounting year preceding such accounting year does not exceed the amount, as may be prescribed.