Section 115TCA(5)(e) in The Income Tax Act, 1961

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Union of India - Subsection

Section 115TCA(5)(e) in The Income Tax Act, 1961

(e)"security receipt" shall have the same meaning as assigned to it in clause (zg) of sub-section (1) of section 2 of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002).

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Union of India - Subsection

Section 115TCA(5)(e) in The Income Tax Act, 1961