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[Cites 0, Cited by 0] [Section 9(12)] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(12)(c) in The Income Tax Act, 2025

(c)nothing contained in this section shall apply to exclude any income from the total income of the eligible investment fund, which would have been so included irrespective of whether the activity of the eligible fund manager constituted the business connection in India of such fund or not;