Section 111A(1)(a) in The Income Tax Act, 1961

[Cites 0, Cited by 2] [Section 111A(1)] [Section 111A] [Entire Act]

Union of India - Subsection

Section 111A(1)(a) in The Income Tax Act, 1961

(a)the transaction of sale of such equity share or unit is entered into on or after the date on which Chapter VII of the Finance (No. 2) Act, 2004 comes into force; and

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Union of India - Subsection

Section 111A(1)(a) in The Income Tax Act, 1961