Section 393(5)(d) in The Income Tax Act, 2025

[Cites 0, Cited by 0] [Section 393(5)] [Section 393] [Entire Act]

(d)a Mutual fund as specified at Schedule VII (Table: Sl. No. 20 or 21), where such amount is payable to it by way of—

(A)interest; or

(B)dividend in respect of any securities or shares owned by it or in which it has full beneficial interest; or

(C)any other income accruing or arising to it.

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