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[Cites 0, Cited by 0] [Section 80G(2)] [Section 80G] [Entire Act]

Union of India - Subsection

Section 80G(2)(c) in The Income Tax Act, 1961

(c)administered in such manner as may be specified by the State Government or the Lieutenant Governor, as the case may be; or]
(iiihg)[ the National Sports Fund to be set up by the Central Government; or [ Inserted by Act 21 of 1998, Section 29 (w.e.f. 1.4.1999).]
(iiihh)the National Cultural Fund set up by the Central Government; or]
(iiihi)[ the Fund for Technology Development and Application set up by the Central Government; or] [ Inserted by Act 27 of 1999, Section 43 (w.e.f. 1.4.2000).]
(iiihj)[ the National Trust for Welfare of Persons with Autism, Cerebral Palsy, Mental Retardation and Multiple Disabilities constituted under sub-section (1) of section 3 of the National Trust for Welfare of Persons with Autism, Cerebral Palsy, Mental Retardation and Multiple Disabilities Act, 1999 (44 of 1999); or] [ Inserted by Act 14 of 2001, Section 39 (w.e.f. 1.4.2002).]
(iiihk)[ the Swachh Bharat Kosh, set up by the Central Government, other than the sum spent by the assessee in pursuance of Corporate Social Responsibility under sub-section (5) of section 135 of the Companies Act, 2013, (18 of 2013); or [Inserted by Finance Act, 2015 (No. 20 of 2015), dated 14.5.2015.]
(iiihl)the Clean Ganga Fund, set up by the Central Government, where such assessee is a resident and such sum is other than the sum spent by the assessee in pursuance of Corporate Social Responsibility under sub-section (5) of section 135 of the Companies Act, 2013, (18 of 2013); or
(iiihm)the National Fund for Control of Drug Abuse constituted under section 7A of the Narcotic Drugs and Psychotropic Substances Act, 1985, (61 of 1985); or]
(iv)any other fund or any institution to which this section applies; or
(v)the Government or any local authority, to be utilised [for any charitable purpose other than the purpose of promoting family planning; or] [ Substituted by Act 66 of 1976, Section 17, for " for any charitable purpose" (w.e.f. 1.4.1977).]
(vi)[ an authority constituted in India by or under any law enacted either for the purpose of dealing with and satisfying the need for housing accommodation or for the purpose of planning, development or improvement of cities, towns and villages, or for both; ] [ Substituted by Act 20 of 2002, Section 30, for sub-Clause (vi) (w.e.f. 1.4.2003).]
(via)[ any corporation referred to in clause (26-BB) of section 10; or] [ Inserted by Act 22 of 1995, Section 16 (w.e.f. 1.4.1995).]
(vii)[ the Government or to any such local authority, institution or association as may be approved in this behalf by the Central Government, to be utilised for the purpose of promoting family planning;] [ Inserted by Act 66 of 1976, Section 17 (w.e.f. 1.4.1977).]