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[Cites 0, Cited by 1] [Section 43AA] [Entire Act]

Union of India - Subsection

Section 43AA(2) in The Income Tax Act, 1961

(2)For the purposes of sub-section (1), gain or loss arising on account of the effects of change in foreign exchange rates shall be in respect of all foreign currency transactions, including those relating to -
(i)monetary items and non-monetary items;
(ii)translation of financial statements of foreign operations;
(iii)forward exchange contracts;
(iv)foreign currency translation reserves.]