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[Cites 0, Cited by 0] [Section 277(1)] [Section 277] [Entire Act]

Union of India - Subsection

Section 277(1)(iv) in The Income Tax Act, 2025

(iv)the inventory being securities other than those referred to in clause (iii), shall be valued at lower of actual cost or net realisable value as per the income computation and disclosure standards notified under section 276(2).