Section 2(47)(iv) in The Income Tax Act, 1961

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Union of India - Subsection

Section 2(47)(iv) in The Income Tax Act, 1961

(iv)in a case where the asset is converted by the owner thereof into, or is treated by him as, stock-in-trade of a business carried on by him, such conversion or treatment ; or

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Union of India - Subsection

Section 2(47)(iv) in The Income Tax Act, 1961