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[Cites 0, Cited by 0] [Section 114DB(3)] [Section 114DB] [Entire Act]

Union of India - Subsection

Section 114DB(3)(iv) in Income Tax Rules, 1962

(iv)any transfer contract or agreement entered into in respect of the share of, or interest in, any foreign company or entity that holds any asset in India through, or in, the Indian concern;