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[Cites 0, Cited by 3] [Section 28] [Entire Act]

Union of India - Subsection

Section 28(b) in The Income Tax Act, 1961

(b)any person by whatever name called, managing the whole or substantially the whole of the affairs in India of any other company, at or in connection with the termination of his office or the modification of the terms and conditions relating thereto;