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

(m)the remuneration paid by the fund to an eligible fund manager in respect of fund management activity undertaken by him on its behalf is not less than the amount calculated in such manner as may be prescribed :

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Union of India - Subsection

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