Section 10(23C)(iv) in The Income Tax Act, 1961

[Cites 0, Cited by 271] [Section 10(23C)] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(23C)(iv) in The Income Tax Act, 1961

(iv)any other fund or institution established for charitable purposes which may be approved by the [Principal Commissioner or Commissioner], having regard to the objects of the fund or institution and its importance throughout India or throughout any State or States; or

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Union of India - Subsection

Section 10(23C)(iv) in The Income Tax Act, 1961