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[Cites 0, Cited by 0] [Section 2DA(4)] [Section 2DA] [Entire Act]

Union of India - Subsection

Section 2DA(4)(b) in Income Tax Rules, 1962

(b)a venture capital fund or a venture capital company, as the case may be, shall not invest more than twenty-five per cent of its total monies raised or total paid-up share capital in one venture capital undertaking;