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[Cites 0, Cited by 0] [Section 6(4F)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(4F)(a) in THE FINANCE ACT, 2021

(a)any loan taken or borrowing by a sovereign wealth fund from, or any deposit or investment made in a sovereign wealth fund by, any person other than the Government of the country in which the sovereign wealth fund is set up;