Notification No. 50/2016 [(F.NO.197/47/2015-ITA-I)] /SO 2183(E) : Section 10(23EE) of the Income-tax Act, 1961 – Exemption – Core settlement guarantee fund – Notified fund
Notification No.
Notification No. 50/2016 [(F.NO.197/47/2015-ITA-I)] /SO 2183(E)
Notification Date
23/06/2016
Upload Date
23/06/2016
SECTION 10(23EE) OF THE INCOME-TAX ACT, 1961 - EXEMPTION - CORE SETTLEMENT GUARANTEE FUND - NOTIFIED FUND
NOTIFICATION NO. SO 2183(E) [NO.50/2016 (F.NO.197/47/2015-ITA-I)], DATED 23-6-2016
In exercise of the powers conferred by clause (23EE) of section 10 of the Income-tax Act, 1961 (43 of 1961), the Central Government hereby notify the Core Settlement Guarantee Fund, set up by Indian Clearing Corporation Limited (ICCL), Mumbai, a recognised clearing corporation, for the purposes of the said clause, for the assessment year 2016-17 and subsequent assessment years.
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