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[Cites 0, Cited by 0] [Section 70(1)] [Section 70] [Entire Act]

Union of India - Subsection

Section 70(1)(w) in The Income Tax Act, 2025

(w)of a capital asset, under a plan approved by the Central Government, by a public sector company, to––
(i)another public sector company notified by the Central Government for the purposes of this clause; or
(ii)the Central Government; or
(iii)a State Government;