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[Cites 0, Cited by 0] [Section 33A(4)] [Section 33A] [Entire Act]

Union of India - Subsection

Section 33A(4)(ii) in The Income Tax Act, 1961

(ii)where the sale or transfer of the land is made in connection with the amalgamation or succession referred to in sub-section (5) or sub-section (6).