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[Cites 0, Cited by 10] [Section 139(4C)] [Section 139] [Entire Act]

Union of India - Subsection

Section 139(4C)(e) in The Income Tax Act, 1961

(e)fund or institution referred to in sub-clause (iv) or trust or institution referred to in sub-clause (v) or any university or other educational institution referred to in sub-clause (iiiab) or sub-clause (iiiad) or sub-clause (vi) or any hospital or other medical institution referred to in sub-clause (iiiac) or sub-clause (iiiae) or sub-clause (via) of clause (23C) of section 10;
(ea)Mutual Fund referred to in clause (23D) of section 10;
(eb)securitisation trust referred to in clause (23DA) of section 10;
(eba)Investor Protection Fund referred to in clause (23EC) or clause (23ED) of section 10;
(ebb)Core Settlement Guarantee Fund referred to in clause (23EE) of section 10;
(ec)venture capital company or venture capital fund referred to in clause (23FB) of section 10;