37. Omitted
by the Finance Act, 2006, w.e.f. 1-4-2006. Prior to its omission, clause (iii)
read as under :
‘(iii) “infrastructure capital company” and
“infrastructure capital fund” shall have the same meanings respectively
assigned to them in clauses (a) and (b) of Explanation 1
to clause (23G) of section 10;’