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[Cites 0, Cited by 1] [Section 94A] [Entire Act]

Union of India - Subsection

Section 94A(1) in The Income Tax Act, 1961

(1)The Central Government may, having regard to the lack of effective exchange of information with any country or territory outside India, specify by notification in the Official Gazette such country or territory as a notified jurisdictional area in relation to transactions entered into by any assessee.