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[Cites 0, Cited by 2] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(3) in Income Tax Rules, 1962

(3)Every such public company shall invest its total paid-up capital (hereinafter referred to as such capital) raised through equity issue or debentures in the following manner :-
(i)twenty-five per cent or more of such capital shall be invested in the infrastructure facility before the end of one year from the date of approval of the Board;
(ii)the balance of such capital shall be invested within a period of three years from the date of approval.