Section 8B(3)(iv) in Income Tax Rules, 1962

[Cites 0, Cited by 0] [Section 8B(3)] [Section 8B] [Entire Act]

Union of India - Subsection

Section 8B(3)(iv) in Income Tax Rules, 1962

(iv)where the application is made by the infrastructure capital company or infrastructure capital fund, such company or fund shall furnish along with the application an undertaking that the money realised on issue of the zero coupon bond shall be invested by it in the following manner, namely:-

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 8B(3)(iv) in Income Tax Rules, 1962