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[Cites 0, Cited by 4] [Section 145A] [Entire Act]

Union of India - Subsection

Section 145A(ii) in The Income Tax Act, 1961

(ii)the valuation of purchase and sale of goods or services and of inventory shall be adjusted to include the amount of any tax, duty, cess or fee (by whatever name called) actually paid or incurred by the assessee to bring the goods or services to the place of its location and condition as on the date of valuation;