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[Cites 0, Cited by 4] [Section 49(1)] [Section 49] [Entire Act]

Union of India - Subsection

Section 49(1)(e) in The Income Tax Act, 1961

(e)under any such transfer as is referred to in clause (iv) or clause (v) or clause (vi) or clause (via) or clause (viaa) or clause (viab) or clause (vib) or clause (vic) or clause (vica) or clause (vicb) or clause (vicc) or [clause (viiac) or clause (viiad) or clause (viiae) or clause (viiaf) or] clause (xiii) or clause (xiiib) or clause (xiv) of section 47;