Section 10TB(1)(vii) in Income Tax Rules, 1962

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Union of India - Subsection

Section 10TB(1)(vii) in Income Tax Rules, 1962

(vii)[is in receipt of low value-adding intra-group services from one or more members of its group.] [Clause (vii) inserted by the Income-tax (Twelfth Amendment) Rules, 2017, w.r.e.f. 1-4-2017.]

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Union of India - Subsection

Section 10TB(1)(vii) in Income Tax Rules, 1962