Section 10U(1)(b) in Income Tax Rules, 1962

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Union of India - Subsection

Section 10U(1)(b) in Income Tax Rules, 1962

(b)a Foreign Institutional Investor,-

(i)who is an assessee under the Act;

(ii)who has not taken benefit of an agreement referred to in section 90 or section 90A as the case may be; and

(iii)who has invested in listed securities, or unlisted securities, with the prior permission of the competent authority, in accordance with the Securities and Exchange Board of India (Foreign Institutional Investor) Regulations, 1995 and such other regulations as may be applicable, in relation to such investments;

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Union of India - Subsection

Section 10U(1)(b) in Income Tax Rules, 1962