Section 269UA(1)(B) in The Income Tax Act, 1961

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Union of India - Subsection

Section 269UA(1)(B) in The Income Tax Act, 1961

(B)in a case where the consideration for the transfer consists of a thing or things and a sum of money, the aggregate of the price that such thing or things would ordinarily fetch on sale in the open market on the date on which the agreement for transfer is made, and such sum;

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Union of India - Subsection

Section 269UA(1)(B) in The Income Tax Act, 1961