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 0] [Section 2] [Entire Act] Union of India - Subsection Section 2(g) in The Income-Tax Welfare Fund Rules, 1998 (g)Any other purpose for the welfare of the Income-tax Employees including removal of difficulties caused by natural calamities like floods, earthquakes, drought, etc.
