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[Cites 0, Cited by 0] [Section 114C(1)] [Section 114C] [Entire Act]

Union of India - Subsection

Section 114C(1)(e) in Income Tax Rules, 1962

(e)stock broker, sub-broker, share transfer agent, banker to an issue, trustee of a trust deed, registrar to issue, merchant banker, underwriter, portfolio manager, investment adviser and such other intermediaries registered under sub-section (1) section 12 of the Securities and Exchange Board of India Act, 1992 (15 of 1992);