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[Cites 0, Cited by 2] [Section 9A] [Entire Act]

Union of India - Subsection

Section 9A(1) in The Income Tax Act, 1961

(1)Notwithstanding anything contained in sub-section (1) of section 9 and subject to the provisions of this section, in the case of an eligible investment fund, the fund management activity carried out through an eligible fund manager acting on behalf of such fund shall not constitute business connection in India of the said fund.