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[Cites 0, Cited by 0] [Section 88(7)] [Section 88] [Entire Act]

Union of India - Subsection

Section 88(7)(i) in The Income Tax Act, 1961

(i)"eligible issue of capital" means an issue made by a public company formed and registered in India or a public financial institution and the entire proceeds of the issue are utilised wholly and exclusively for the purposes of any business referred to in sub-section (4) of section 80-IA;