Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 9A] [Entire Act] Union of India - Subsection Section 9A(7) in The Income Tax Act, 1961 (7)Nothing contained in this section shall have any effect on the scope of total income or determination of total income in the case of the eligible fund manager.
