Section 2(24)(xvi) in The Income Tax Act, 1961

[Cites 0, Cited by 25] [Section 2(24)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(24)(xvi) in The Income Tax Act, 1961

(xvi)any consideration received for issue of shares as exceeds the fair market value of the shares referred to in clause (viib) of sub-section (2) of section 56;

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Union of India - Subsection

Section 2(24)(xvi) in The Income Tax Act, 1961