Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 36] [Entire Act] Union of India - Subsection Section 36(4) in The State Bank Of India Act, 1955 (4)No amount applied for any of the purposes specified in sub-section (2) shall, for the purposes of the Income-tax Act, 1961 (13 of 1961), be treated as income, profits or gains of the State Bank.
