Section 269UK(1)(b) in The Income Tax Act, 1961

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Union of India - Subsection

Section 269UK(1)(b) in The Income Tax Act, 1961

(b)in a case where an order for the purchase of the immovable property by the Central Government has been made under sub-section (1) of section 269-UD, the order stands abrogated under sub-section (1) of section 269-UH.

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Union of India - Subsection

Section 269UK(1)(b) in The Income Tax Act, 1961