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[Cites 0, Cited by 0] [Section 40BB] [Entire Act]

Union of India - Subsection

Section 40BB(1) in Income Tax Rules, 1962

(1)For the purposes of clause (ii) of the Explanation to sub-section (1) of section 115QA, the amount received by a company in respect of the share issued by it, being the subject matter of buy-back referred to in the said section, shall be determined in accordance with this rule.