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

Union of India - Subsection

Section 2D(1) in Income Tax Rules, 1962

(1)For the purposes of clause (23F) of section 10, the prescribed authority shall be the Director of Income-tax (Exemptions) having jurisdiction over the venture capital fund or the venture capital company who makes application for approval under sub-rule (2).