Section 9A(3)(g) in The Income Tax Act, 1961

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Union of India - Subsection

Section 9A(3)(g) in The Income Tax Act, 1961

(g)the aggregate participation interest, directly or indirectly, of ten or less members along with their connected persons in the fund, shall be less than fifty per cent;

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Union of India - Subsection

Section 9A(3)(g) in The Income Tax Act, 1961