Section 10(23D)(c) in The Income Tax Act, 1961

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Union of India - Subsection

Section 10(23D)(c) in The Income Tax Act, 1961

(c)the expression "Securities and Exchange Board of India" shall have the meaning assigned to it in clause (a) of sub-section (1) of section 2 of the Securities and Exchange Board of India Act, 1992 (15 of 1992);

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Union of India - Subsection

Section 10(23D)(c) in The Income Tax Act, 1961