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[Cites 0, Cited by 0] [Section 9(12)] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(12)(a) in The Income Tax Act, 2025

(a)In this section, the fund management activity carried out by an eligible investment fund through an eligible fund manager acting on behalf of such fund, shall not constitute business connection in India of that fund;