Section 2(24)(iia) in The Income Tax Act, 1961

[Cites 0, Cited by 169] [Section 2(24)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(24)(iia) in The Income Tax Act, 1961

(iia)voluntary contributions received by a trust created wholly or partly for charitable or religious purposes or by an institution established wholly or partly for such purposes or by an association or institution referred to in clause (21) or clause (23), or by a fund or trust or institution referred to in sub-clause (iv) or sub-clause (v) or by any university or other educational institution referred to in sub-clause (iiiad) or sub-clause (vi) or by any hospital or other institution referred to in sub-clause (iiiae) or sub-clause (via) of clause (23C) of section 10 or by an electoral trust.

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Union of India - Subsection

Section 2(24)(iia) in The Income Tax Act, 1961