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[Cites 0, Cited by 0] [Section 11UB] [Entire Act]

Union of India - Subsection

Section 11UB(8) in Income Tax Rules, 1962

(8)For determining the fair market value of any asset located in India, being a share of an Indian company or interest in a partnership firm or association of persons, all the assets and business operations of the said company or partnership firm or association of persons shall be taken into account irrespective of whether the assets or business operations are located in India or outside.