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[Cites 0, Cited by 0] [Section 269F(6)] [Section 269F] [Entire Act]

Union of India - Subsection

Section 269F(6)(a) in The Income Tax Act, 1961

(a)the immovable property to which the proceedings relate is of i fair market value exceeding [one hundred thousand rupees] [ Substituted by Act 21 of 1984, Section 26, for " twenty-five thousand rupees" (w.e.f. 1.6.1984).];