Section 10(23FA)(b) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 10(23FA)] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(23FA)(b) in The Income Tax Act, 1961

(b)"venture capital company" means such company as has made investments by way of acquiring equity shares of venture capital undertakings in accordance with the prescribed guidelines; and

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Union of India - Subsection

Section 10(23FA)(b) in The Income Tax Act, 1961