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[Cites 0, Cited by 0] [Section 221(6)] [Section 221] [Entire Act]

Union of India - Subsection

Section 221(6)(c) in The Income Tax Act, 2025

(c)"securitised debt instrument" shall have the same meaning as assigned to it in regulation 2(1)(s) of the Securities and Exchange Board of India (Public Offer and Listing of Securitised Debt Instruments) Regulations, 2008 made under the Securities and Exchange Board of India Act, 1992 and the Securities Contracts (Regulation) Act, 1956;