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[Cites 0, Cited by 0] [Section 40BB] [Entire Act]

Union of India - Subsection

Section 40BB(2) in Income Tax Rules, 1962

(2)Where the share has been issued by a company to any person by way of subscription, amount actually received by the company in respect of such share including any amount actually received by way of premium shall be the amount received by the company for issue of such share.