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[Cites 0, Cited by 4] [Section 9B] [Entire Act]

Union of India - Subsection

Section 9B(3) in The Income Tax Act, 1961

(3)For the purposes of this section, fair market value of the capital asset or stock in trade or both on the date of its receipt by the specified person shall be deemed to be the full value of the consideration received or accruing as a result of such deemed transfer of the capital asset or stock in trade or both by the specified entity.