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[Cites 0, Cited by 0] [Section 200] [Entire Act]

Union of India - Subsection

Section 200(7) in The Income Tax Act, 2025

(7)In case of a person, being a domestic company, where the option exercised by it under section 201, has been rendered invalid due to violation of the conditions contained in section 205(2)(b) or (c) or (d), such person may exercise the option under this section.