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[Cites 0, Cited by 0] [Section 208(3)] [Section 208] [Entire Act]

Union of India - Subsection

Section 208(3)(a) in The Income Tax Act, 2025

(a)"overseas financial organisation" means any fund, institution, association or body, whether incorporated or not, established under the laws of a country outside India,––
(i)which has entered into an arrangement for investment in India with any public sector bank or public financial institution or a mutual fund specified in Schedule VII (Table: Sl. No. 20 or 21); and
(ii)such arrangement is approved by the Securities and Exchange Board of India, established under the Securities and Exchange Board of India Act, 1992, for this purpose;