Section 92A(2)(k) in The Income Tax Act, 1961

[Cites 0, Cited by 2] [Section 92A(2)] [Section 92A] [Entire Act]

Union of India - Subsection

Section 92A(2)(k) in The Income Tax Act, 1961

(k)where one enterprise is controlled by a Hindu undivided family, the other enterprise is controlled by a member of such Hindu undivided family or by a relative of a member of such Hindu undivided family or jointly by such member and his relative; or

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Union of India - Subsection

Section 92A(2)(k) in The Income Tax Act, 1961