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

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Union of India - Subsection

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

(c)"venture capital undertaking" means such domestic company whose shares are not listed in a recognised stock exchange in India and which is engaged in the—

(i)business of—

(A)software;

(B)information technology;

(C)production of basic drugs in the pharmaceutical sector;

(D)bio-technology;

(E)agriculture and allied sectors; or

(F)such other sectors as may be notified by the Central Government in this behalf; or

(ii)production or manufacture of any article or substance for which patent has been granted to the National Research Laboratory or any other scientific research institution approved by the Department of Science and Technology;

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Union of India - Subsection

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