Section 198(8)(i) in The Income Tax Act, 2025

[Cites 0, Cited by 0] [Section 198(8)] [Section 198] [Entire Act]

Union of India - Subsection

Section 198(8)(i) in The Income Tax Act, 2025

(i)in a case where the fund invests in the units of another fund which is traded on a recognised stock exchange,—

(A)a minimum of 90% of the total proceeds of such fund is invested in the units of such other fund; and

(B)such other fund also invests a minimum of 90% of its total proceeds in the equity shares of domestic companies listed on a recognised stock exchange; and

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Union of India - Subsection

Section 198(8)(i) in The Income Tax Act, 2025