Section 115UB(2A)(i) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 115UB(2A)] [Section 115UB] [Entire Act]

Union of India - Subsection

Section 115UB(2A)(i) in The Income Tax Act, 1961

(i)deemed to be the loss of a unit holder who held the unit on the 31st day of March, 2019 in respect of the investments made by him in the investment fund, in the same manner as provided in sub-section (1); and

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Union of India - Subsection

Section 115UB(2A)(i) in The Income Tax Act, 1961