Section 269F(6)(c) in The Income Tax Act, 1961

[Cites 0, Cited by 1] [Section 269F(6)] [Section 269F] [Entire Act]

Union of India - Subsection

Section 269F(6)(c) in The Income Tax Act, 1961

(c)the consideration for such transfer as agreed to between the parties has not been truly stated in the instrument of transfer with such object as is referred to in clause (a) or clause (b) of sub-section (1) of section 269-C, he may, after obtaining the approval of the Commissioner, make an order for the acquisition of the property under this Chapter.

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Union of India - Subsection

Section 269F(6)(c) in The Income Tax Act, 1961