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[Cites 0, Cited by 1] [Section 196] [Entire Act]

Union of India - Subsection

Section 196(iv) in The Income Tax Act, 1961

(iv)a Mutual Fund specified under clause (23-D) of section 10, where such sum is payable to it by way of interest or dividend in respect of any securities or shares owned by it or in which it has full beneficial interest, or any other income accruing or arising to it.]