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[Cites 0, Cited by 2] [Section 115U] [Entire Act]

Union of India - Subsection

Section 115U(3) in The Income Tax Act, 1961

(3)The income paid by the venture capital company and the venture capital fund shall be deemed to be of the same nature and in the same proportion in the hands of the person receiving such income as it had been received by, or had accrued to, the venture capital company or the venture capital fund, as the case may be, during the previous year.