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[Cites 0, Cited by 0] [Section 17CA(4)] [Section 17CA] [Entire Act]

Union of India - Subsection

Section 17CA(4)(b) in Income Tax Rules, 1962

(b)from any other electoral trust which has been registered as a company under section 25 of the Companies Act, 1956 (1 of 1956) and approved as an electoral trust under the Electoral Trusts Scheme, 2013;