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[Cites 0, Cited by 14] [Section 269UG] [Entire Act]

Union of India - Subsection

Section 269UG(2) in The Income Tax Act, 1961

(2)Notwithstanding anything contained in sub-section (1), if any dispute arises as to the apportionment of the amount of consideration amongst persons claiming to be entitled thereto, the Central Government shall deposit with the appropriate authority the amount of consideration required to be tendered under sub-section (1) within the period specified therein.