Section 380(a)(iii) in The Income Tax Act, 2025

[Cites 0, Cited by 0] [Section 380(a)] [Section 380] [Entire Act]

Union of India - Subsection

Section 380(a)(iii) in The Income Tax Act, 2025

(iii)a determination by the Board for Advance Rulings in relation to the tax liability of a resident applicant, arising out of a transaction which has been undertaken or is proposed to be undertaken by such applicant; and such determination shall include the determination of any question of law or of fact specified in the application; or

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Union of India - Subsection

Section 380(a)(iii) in The Income Tax Act, 2025