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[Cites 0, Cited by 2] [Section 115U] [Entire Act]

Union of India - Subsection

Section 115U(1) in The Income Tax Act, 1961

(1)Notwithstanding anything contained in any other provisions of this Act, any income received by a person out of investments made in a venture capital company or venture capital fund shall be chargeable to income-tax in the same manner as if it were the income received by such person had he made investments directly in the venture capital undertaking.