Section 2(5B)(ii) in The Interest-Tax Act, 1974

[Cites 0, Cited by 8] [Section 2(5B)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(5B)(ii) in The Interest-Tax Act, 1974

(ii)an investment company, that is to say, a company which carries on, as its principal business, the acquisition of shares, stock, bonds, debentures, debenture stock or securities issued by the Government or a local authority, or other marketable securities of a like nature;

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Union of India - Subsection

Section 2(5B)(ii) in The Interest-Tax Act, 1974