Section 9(10)(b) in The Income Tax Act, 2025

[Cites 0, Cited by 0] [Section 9(10)] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(10)(b) in The Income Tax Act, 2025

(b)the share or interest, referred to in clause (a), shall be deemed to derive its value substantially from the assets (whether tangible or intangible) located in India, if on the specified date, the value of such assets,––

(i)exceeds the amount of ten crore rupees; and

(ii)represents at least 50% of the value of all the assets owned by the company or entity, as the case may be;

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Union of India - Subsection

Section 9(10)(b) in The Income Tax Act, 2025