Section 112A(6)(a) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 112A(6)] [Section 112A] [Entire Act]

Union of India - Subsection

Section 112A(6)(a) in The Income Tax Act, 1961

(a)"equity oriented fund" means a fund set up under a scheme of a mutual fund specified under clause (23D) of section 10 [or under a scheme of an insurance company comprising unit linked insurance policies to which exemption under clause (10D) of the said section does not apply on account of the applicability of the fourth and fifth provisos thereof] and,—

(i)in a case where the fund invests in the units of another fund which is traded on a recognised stock exchange,—

(A)a minimum of ninety per cent of the total proceeds of such fund is invested in the units of such other fund; and

(B)such other fund also invests a minimum of ninety per cent of its total proceeds in the equity shares of domestic companies listed on a recognised stock exchange; and

(ii)in any other case, a minimum of sixty-five per cent of the total proceeds of such fund is invested in the equity shares of domestic companies listed on a recognised stock exchange:

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 112A(6)(a) in The Income Tax Act, 1961