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

Union of India - Subsection

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

(va)[ investment made by a person, authorised under section 4 of the Payment and Settlement Systems Act, 2007, in the equity share capital or bonds or debentures of a company - [Inserted by Notification No. G.S.R. 159(E), dated 5.3.2020 (w.e.f. 26.3.1962).]