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[Cites 0, Cited by 0] [Section 11UB] [Entire Act]

Union of India - Subsection

Section 11UB(7) in Income Tax Rules, 1962

(7)Where fair market value has been determined on the basis of any interim balance sheet referred to in the first proviso to clause (ix) of the Explanation, then the fair market value shall be appropriately modified after finalisation of the relevant financial statement in accordance with the applicable laws and all the provisions of this rule and rules 11UC and 114DB shall apply accordingly.