Section 80C(2)(xiii) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 80C(2)] [Section 80C] [Entire Act]

Union of India - Subsection

Section 80C(2)(xiii) in The Income Tax Act, 1961

(xiii)as subscription to any units of any Mutual Fund ] [referred to in clause (23-D)] [Substituted by Act 21 of 2006, Section 16, for " notified under clause (23-D)" (w.e.f. 1.4.2007).][of section 10 or from the Administrator or the specified company under any plan formulated in accordance with such scheme as the Central Government may, by notification in the Official Gazette, specify in this behalf; [Inserted by Act 18 of 2005, Section 21 (w.e.f. 1.4.2006).]

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Union of India - Subsection

Section 80C(2)(xiii) in The Income Tax Act, 1961