Section 9A(3)(c) in The Income Tax Act, 1961

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Union of India - Subsection

Section 9A(3)(c) in The Income Tax Act, 1961

(c)the aggregate participation or investment in the fund, directly or indirectly, by persons resident in India does not exceed five per cent of the corpus of the fund:

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Union of India - Subsection

Section 9A(3)(c) in The Income Tax Act, 1961