Section 5(23DA)(c) in Finance Act, 2013

[Cites 0, Cited by 0] [Section 5(23DA)] [Section 5] [Entire Act]

(c)"venture capital undertaking" means-

(i)a venture capital undertaking as defined in clause (n) of regulation 2 of the Venture Capital Funds Regulations; or

(ii)a venture capital undertaking as defined in clause (aa) of sub-regulation (7) of regulation 2 of the Alternative Investment Funds Regulations;';

(V)after clause (34), the following clause shall be inserted with effect from the 1st day of April, 2014, namely:-

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