Section 10(23FD)(v) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 10(23FD)] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(23FD)(v) in The Income Tax Act, 1961

(v)it does not [participate in the day to day operations of investee but the monitoring mechanism to protect the investment with the investee including the right to appoint directors or executive director shall not be considered as participation in the day to day operations of the investee]; and

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Union of India - Subsection

Section 10(23FD)(v) in The Income Tax Act, 1961