Section 10(23D)(ii) in The Income Tax Act, 1961

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Union of India - Subsection

Section 10(23D)(ii) in The Income Tax Act, 1961

(ii)such other Mutual Fund set up by a public sector bank or a public financial institution or authorised by the Reserve Bank of India and subject to such conditions as the Central Government may, by notification in the Official Gazette, specify in this behalf.

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Union of India - Subsection

Section 10(23D)(ii) in The Income Tax Act, 1961