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[Cites 0, Cited by 0] [Section 11L(4)] [Section 11L] [Entire Act]

Union of India - Subsection

Section 11L(4)(vi) in Income Tax Rules, 1962

(vi)Affirmation that no benefit from the project or scheme, other than remuneration or honorarium for whole time or part-time work done or for reimbursement of actual expenses related to the project will accrue to the persons managing the affairs of the association or institution or to individuals not belonging to the economically weaker sections of the society;