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[Cites 0, Cited by 0] [Section 80JJAA(2)] [Section 80JJAA] [Entire Act]

Union of India - Subsection

Section 80JJAA(2)(a) in The Income Tax Act, 1961

(a)[ if the factory is acquired by the assessee by way of transfer from any other person or as a result of any business reorganisation;]