Section 3(2)(i) in Income-tax Welfare Fund Rules, 2007

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Union of India - Subsection

Section 3(2)(i) in Income-tax Welfare Fund Rules, 2007

(i)10% of the excess of amount received after auction over consideration paid by the Government on sale of properties acquired by the Government under Chapter XX-C of the Income-tax Act (pre-emptive purchase of property) or under any other provision of similar nature that may be introduced under the Income-tax Act.

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Union of India - Subsection

Section 3(2)(i) in Income-tax Welfare Fund Rules, 2007