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[Cites 0, Cited by 0] [Section 10(36)] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(36)(i) in The Income Tax Act, 1961

(i)any equity share in a company being a constituent of BSE-500 Index of the Stock Exchange, Mumbai as on the 1st day of March, 2003 and the transactions of purchase and sale of such equity share are entered into on a recognised stock exchange in India;