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[Cites 0, Cited by 0] [Section 35AD(2)] [Section 35AD] [Entire Act]

Union of India - Subsection

Section 35AD(2)(a) in The Income Tax Act, 1961

(a)is owned by a company formed and registered in India under the Companies Act, 1956 (1 of 1956) [Now Companies Act, 2013.] or by a consortium of such companies or by an authority or a board or a corporation established or constituted under any Central or State Act;