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[Cites 0, Cited by 0] [Section 208(3)] [Section 208] [Entire Act]

Union of India - Subsection

Section 208(3)(c) in The Income Tax Act, 2025

(c)"unit" means unit of,––
(i)a mutual fund specified in Schedule VII (Table: Sl. No. 20 or 21); or
(ii)the Unit Trust of India.