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[Cites 0, Cited by 0] [Section 80DD(4)] [Section 80DD] [Entire Act]

Union of India - Subsection

Section 80DD(4)(h) in The Income Tax Act, 1961

(h)[ "specified company" means a company as referred to in clause (h) of section 2 of the Unit Trust of India (Transfer of Undertaking and Repeal) Act, 2002 (58 of 2002).] [Substituted by Act 32 of 2003, Section 34 (w.e.f. 1.4.2004).]