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[Cites 0, Cited by 4] [Entire Act]

Union of India - Section

Section 269Q in The Income Tax Act, 1961

269Q. Chapter not to apply to transfers to relatives.

- The provisions of this Chapter shall not apply to or in relation to any transfer of immovable property made by a person to his relative on account of natural love and affection for a consideration which is less than its fair market value if a recital to that effect is made in the instrument of transfer.