Section 80C(8)(xx) in The Income Tax Act, 1961

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Union of India - Subsection

Section 80C(8)(xx) in The Income Tax Act, 1961

(xx)as subscription to any units of any mutual fund referred to in clause (23-D) of section 10 and approved by the Board on an application made by such mutual fund in the prescribed form:

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Union of India - Subsection

Section 80C(8)(xx) in The Income Tax Act, 1961