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[Cites 0, Cited by 0] [Section 9A] [Entire Act]

Union of India - Subsection

Section 9A(5) in The Income Tax Act, 1961

(5)Every eligible investment fund shall, in respect of its activities in a financial year, furnish within ninety days from the end of the financial year, a statement in the prescribed form, to the prescribed income-tax authority containing information relating to the fulfilment of the conditions specified in this section and also provide such other relevant information or documents as may be prescribed.