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[Cites 0, Cited by 0] [Section 10(4D)] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(4D)(d) in The Income Tax Act, 1961

(d)"sponsor" shall have the meaning assigned to it in clause (w) of sub-regulation (1) of regulation 2 of the Securities and Exchange Board of India (Alternative Investment Fund) Regulations, 2012, made under the Securities and Exchange Board of India Act, 1992 (15 of 1992);