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[Cites 0, Cited by 0] [Section 9(12)] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(12)(b) in The Income Tax Act, 2025

(b)the eligible investment fund mentioned in clause (a) shall not be said to be resident in India under section 6 merely because the eligible fund manager, undertaking fund management activities on its behalf, is situated in India;