Section 314(4)(b) in The Income Tax Act, 2025

[Cites 0, Cited by 0] [Section 314(4)] [Section 314] [Entire Act]

Union of India - Subsection

Section 314(4)(b) in The Income Tax Act, 2025

(b)"order in respect of business reorganisation" means an order of a High Court or tribunal or an Adjudicating Authority as defined in section 5(1) of the Insolvency and Bankruptcy Code, 2016; and

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Union of India - Subsection

Section 314(4)(b) in The Income Tax Act, 2025