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Section 10(23D) of the Income-tax Act, 1961 – Exemptions – Income of mutual fund set up by any public sector ban k or public financial institutions – Notified funds

Section 10(23D) of the Income-tax Act, 1961 – Exemptions – Income of mutual fund set up by any public sector ban k or public financial institutions – Notified funds

Section 10(23D) of the Income-Tax Act, 1961-Tax incentives to Mutual funds set up by bank, etc.

Section 10(23D) of the Income-tax Act, 1961 – Exemptions – Income of mutual fund set up by any public sector ban k or public financial institutions – Notified funds

Exemption of income of Mutual Fund set up by any public sector bank or public financial institution - Notified Mutual Funds

Section 10(23D) of the Income-tax Act, 1961 – Exemptions – Income of mutual fund set up by any public sector ban k or public financial institutions – Notified funds

Exemption of income of Mutual Fund set up by any public sector bank or public financial institution - Notified Mutual Funds

Section 10(23D) of the Income-tax Act, 1961 – Exemption – Income of mutual fund set up by any public sector bank or public financial institutions – Notified mutual funds

Exemption of income of Mutual Fund set up by any public sector bank or public financial institution - Notified Mutual Funds

Exemption of income of Mutual Fund set up by any public sector bank or public financial institution - Notified Mutual Funds