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Union of India - Section

Section 84 in The Finance Act, 2023

84. In section 193 of the Income-taxAct, in the proviso, for clause (ix), the following clause shall be substituted, namely:—

'(ix) any interest payable to a "business trust", as defined in clause (13A) of section 2, in respect of any securities, by a special purpose vehicle referred to in the Explanation to clause (23FC) of section 10.'.