Section 2(14)(b) in The Income Tax Act, 1961

[Cites 0, Cited by 3] [Section 2(14)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(14)(b) in The Income Tax Act, 1961

(b)any securities held by a Foreign Institutional Investor which has invested in such securities in accordance with the regulations made under the Securities and Exchange Board of India Act, 1992 (15 of 1992);

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Union of India - Subsection

Section 2(14)(b) in The Income Tax Act, 1961