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[Cites 0, Cited by 0] [Section 80IBA(6)] [Section 80IBA] [Entire Act]

Union of India - Subsection

Section 80IBA(6)(f) in The Income Tax Act, 1961

(f)"stamp duty value" means the value adopted or assessed or assessable by any authority of the Central Government or a State Government for the purpose of payment of stamp duty in respect of an immovable property.