Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 6] [Section 10] [Entire Act] Union of India - Subsection Section 10(34A) in The Income Tax Act, 1961 (34A)any income arising to an assessee, being a shareholder, on account of buy back of shares by the company as referred to in section 115QA;
