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[Cites 0, Cited by 0] [Section 221(6)] [Section 221] [Entire Act]

Union of India - Subsection

Section 221(6)(d) in The Income Tax Act, 2025

(d)"securitisation trust" means a trust, being a—
(i)"special purpose distinct entity" as defined in regulation 2(1)(u) of the Securities and Exchange Board of India (Public Offer and Listing of Securitised Debt Instruments) Regulations, 2008 made under the Securities and Exchange Board of India Act, 1992 and the Securities Contracts (Regulation) Act, 1956 and regulated under the said regulations; or
(ii)"Special Purpose Vehicle" as defined in, and regulated by, the guidelines on securitisation of standard assets issued by the Reserve Bank of India; or
(iii)trust set-up by a securitisation company or a reconstruction company formed, for the purposes of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002, or in pursuance of any guidelines or directions issued for the said purposes by the Reserve Bank of India,which fulfils such conditions, as may be prescribed;