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

Union of India - Subsection

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

(v)investment made by a recognised stock exchange referred to in clause (f) of section 2 of the Securities Contracts (Regulation) Act, 1956 (42 of 1956) (hereafter referred to as investor) in the equity share capital of a company (hereafter referred to as investee)-