Section 8AA(3)(i) in Income Tax Rules, 1962

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Union of India - Subsection

Section 8AA(3)(i) in Income Tax Rules, 1962

(i)being an immovable property, the period for which such property is held shall be reckoned from the date on which such property is acquired if the date of acquisition is evidenced by a deed registered with any authority of a State Government; and

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Union of India - Subsection

Section 8AA(3)(i) in Income Tax Rules, 1962