Section 92CE(1)(v) in The Income Tax Act, 1961

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Union of India - Subsection

Section 92CE(1)(v) in The Income Tax Act, 1961

(v)is arising as a result of resolution of an assessment by way of the mutual agreement procedure under an agreement entered into under section 90 or section 90A for avoidance of double taxation,

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Union of India - Subsection

Section 92CE(1)(v) in The Income Tax Act, 1961