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[Cites 0, Cited by 0] [Section 114C(1)] [Section 114C] [Entire Act]

Union of India - Subsection

Section 114C(1)(f) in Income Tax Rules, 1962

(f)a depository, participant, custodian of securities or any other person registered under sub-section (1A) of section 12 of the Securities and Exchange Board of India Act, 1992 (15 of 1992) referred to at Sl. No. 4 of rule 114B;