Section 8B(3)(v) in Income Tax Rules, 1962

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Union of India - Subsection

Section 8B(3)(v) in Income Tax Rules, 1962

(v)where the application is made by a public sector company, such company shall furnish along with the application an undertaking that the money realised on issue of the zero coupon bond shall be invested or utilised by it in the following manner, namely:-

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Union of India - Subsection

Section 8B(3)(v) in Income Tax Rules, 1962