Section 158A(3)(i) in The Income Tax Act, 1961

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Union of India - Subsection

Section 158A(3)(i) in The Income Tax Act, 1961

(i)admit the claim of the assessee if he or it is satisfied that the question of law arising in the relevant case is identical with the question of law in the other case; or

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Union of India - Subsection

Section 158A(3)(i) in The Income Tax Act, 1961