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[Cites 0, Cited by 0] [Section 11(5)] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(5)(A) in The Income Tax Act, 1961

(A)such investment made in the shares of such company shall be deemed to be an investment made under this clause for a period of three years from the date on which such public sector company ceases to be a public sector company;