Section 10MA(2)(iv) in Income Tax Rules, 1962

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Union of India - Subsection

Section 10MA(2)(iv) in Income Tax Rules, 1962

(iv)the applicability of rollback provision, in respect of an international transaction, has been requested by the applicant for all the rollback years in which the said international transaction has been undertaken by the applicant; and

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Union of India - Subsection

Section 10MA(2)(iv) in Income Tax Rules, 1962