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

Union of India - Subsection

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

(I)which has been granted a certificate of registration as a Category III Alternative Investment Fund and is regulated under 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) or International Financial Services Centres Authority Act, 2019 (50 of 2019);