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[Cites 0, Cited by 0] [Section 17C] [Entire Act]

Union of India - Subsection

Section 17C(B) in Income Tax Rules, 1962

(B)whose main object is to acquire the membership of another recognised stock exchange for the sole purpose of facilitating the members of the investor to trade on the said stock exchange through the investee in accordance with the directions or guidelines issued under the Securities and Exchange Board of India Act, 1992 (15 of 1992) by the Securities and Exchange Board of India established under section 3 of that Act; and