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[Cites 0, Cited by 0] [Section 43] [Entire Act]

Union of India - Subsection

Section 43(2) in The Income Tax Act, 2025

(2)The provisions of sub-section (1) shall be applicable to all foreign currency transactions, including those relating to—
(a)monetary items and non-monetary items;
(b)translation of financial statements of foreign operations;
(c)forward exchange contracts; and
(d)foreign currency translation reserves.