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[Cites 0, Cited by 0] [Section 48L(2)] [Section 48L] [Entire Act]

Union of India - Subsection

Section 48L(2)(a) in Income Tax Rules, 1962

(a)before the 30th day of October, 1987, in a case where the agreement for transfer is entered into before the coming into force of Chapter XXC in the areas comprised in the "Bangalore Metropolitan Region", and "Ahmedabad Urban Development Area" and the areas comprised in the city of Ahmedabad, as referred to in the notification of the Government of India in the Department of Revenue No. SO 835(E), dated 21-9-1987;