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[Cites 0, Cited by 4] [Section 92BA] [Entire Act]

Union of India - Subsection

Section 92BA(v) in The Income Tax Act, 1961

(v)any transaction, referred to in any other section under Chapter VI-A or section 10AA, to which provisions of sub-section (8) or sub-section (10) of section 80-IA are applicable; or