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[Cites 0, Cited by 0] [Section 2D(5)] [Section 2D] [Entire Act]

Union of India - Subsection

Section 2D(5)(e) in Income Tax Rules, 1962

(e)a venture capital fund or a venture capital company, as the case may be, shall not make investment of more than forty per cent in the equity capital of one venture capital undertaking;