Section 2(48)(b) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 2(48)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(48)(b) in The Income Tax Act, 1961

(b)in respect of which no payment and benefit is received or receivable before maturity or redemption from infrastructure capital company or infrastructure capital fund or [infrastructure debt fund or] public sector company or scheduled bank; and

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Union of India - Subsection

Section 2(48)(b) in The Income Tax Act, 1961