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[Cites 0, Cited by 0] [Section 40C] [Entire Act]

Union of India - Subsection

Section 40C(1) in Income Tax Rules, 1962

(1)For the purposes of clause (ba) of sub-section (1) of section 115WC, the fair market value of any specified security or sweat equity share, being an equity share in a company, on the date on which the option vests with the employee, shall be determined in accordance with the provisions of sub-rule (2) or sub-rule (3).