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[Cites 0, Cited by 0] [Section 2F(9)] [Section 2F] [Entire Act]

Union of India - Subsection

Section 2F(9)(b) in Income Tax Rules, 1962

(b)a concern other than a company if he is, at any time during the previous year, beneficially entitled to not less than 20 per cent of the income of such concern;