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[Cites 0, Cited by 0] [Section 115UB] [Entire Act]

Union of India - Subsection

Section 115UB(3) in Finance Act, 2015

(3)The income paid or credited by the investment fund shall be deemed to be of the same nature and in the same proportion in the hands of the person referred to in sub-section (1), as if it had been received by, or had accrued or arisen to, the investment fund during the previous year subject to the provisions of sub-section (2).