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[Cites 0, Cited by 0] [Section 115T] [Entire Act]

Union of India - Subsection

Section 115T(e) in The Income Tax Act, 1961

(e)"liquid fund" means a scheme or plan of a mutual fund which is classified by the Securities and Exchange Board of India as a liquid fund in accordance with the guidelines issued by it in this behalf under the Securities and Exchange Board of India Act, 1992 (15 of 1992) or regulations made thereunder.]