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[Cites 0, Cited by 0] [Section 10U(1)] [Section 10U] [Entire Act]

Union of India - Subsection

Section 10U(1)(d) in Income Tax Rules, 1962

(d)any income accruing or arising to, or deemed to accrue or arise to, or received or deemed to be received by, any person from transfer of investments made before the 1st day of April, 2017 by such person.