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Union of India - Section

Section 350 in The Income Tax Act, 2025

350. Permitted modes of investment.

(1)The modes of investing or depositing the money under this Part, shall be such as specified in Schedule XVI.
(2)The modes of investing or depositing money under this Part, other than the modes specified in Schedule XVI, shall be specified by the Central Government, by notification.
[Similar to Section 11, Section 12A and Section 139 from The Income Tax Act, 1961. ]