Section 9A(3)(l) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 9A(3)] [Section 9A] [Entire Act]

Union of India - Subsection

Section 9A(3)(l) in The Income Tax Act, 1961

(l)the fund is neither engaged in any activity which constitutes a business connection in India nor has any person acting on its behalf whose activities constitute a business connection in India other than the activities undertaken by the eligible fund manager on its behalf;

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Union of India - Subsection

Section 9A(3)(l) in The Income Tax Act, 1961