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[Cites 0, Cited by 0] [Section 88(7)] [Section 88] [Entire Act]

Union of India - Subsection

Section 88(7)(xvii) in The Income Tax Act, 1961

(xvii)[ as subscription to any units of any mutual fund referred to in clause (23-D) of section 10 and approved by the Board on an application made by such mutual fund in the prescribed form: [Inserted by Act 33 of 1996, Section 34 (w.e.f. 1.4.1997).]