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[Cites 0, Cited by 0] [Section 43] [Entire Act]

NCT Delhi - Subsection

Section 43(3) in Delhi Co-operative Societies Act, 1972

(3)The Central Government may, by notification, exempt any class of co-operative societies from-
(a)land revenue;
(b)taxes on agricultural income;
(c)taxes on sale or purchase of goods; and
(d)taxes on professions, trades, callings and employments.