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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(23) in The Income Tax Act, 2025

(23)"charitable purpose" includes––
(a)relief of the poor;
(b)education;
(c)yoga;
(d)medical relief;
(e)preservation of environment (including watersheds, forests and wildlife);
(f)preservation of monuments or places or objects of artistic or historic interest;
(g)the advancement of any other object of general public utility;