Section 56(2)(IX) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 56(2)] [Section 56] [Entire Act]

Union of India - Subsection

Section 56(2)(IX) in The Income Tax Act, 1961

(IX)by way of transaction not regarded as transfer under clause (i) or clause (iv) or clause (v) or clause (vi) or clause (via) or clause (viaa) or clause (vib) or clause (vic) or clause (vica) or clause (vicb) or clause (vid) or clause (vii)[or clause (viiac) or clause (viiad) or clause (viiae) or clause (viiaf)] of section 47; or

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 56(2)(IX) in The Income Tax Act, 1961