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[Cites 0, Cited by 0] [Section 10I(3)] [Section 10I] [Entire Act]

Union of India - Subsection

Section 10I(3)(i) in Income Tax Rules, 1962

(i)before the first day of the previous year relevant to the first assessment year for which the application is made, in respect of transactions which are of a continuing nature from dealings that are already occurring; or