Section 10(23C)(vi) in The Income Tax Act, 1961

[Cites 0, Cited by 775] [Section 10(23C)] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(23C)(vi) in The Income Tax Act, 1961

(vi)any university or other educational institution existing solely for educational purposes and not for purposes of profit, other than those mentioned in sub-clause (iiiab) or sub-clause (iiiad) and which may be approved by the [Principal Commissioner or Commissioner]; or

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Union of India - Subsection

Section 10(23C)(vi) in The Income Tax Act, 1961