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

[Cites 0, Cited by 6] [Section 80G(2)] [Section 80G] [Entire Act]

Union of India - Subsection

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

(b)"State Blood Transfusion Council" means a society registered, in consultation with the National Blood Transfusion Council, under the Societies Registration Act, 1860 (21 of 1860) or under any law corresponding to that Act in force in any part of India and has Secretary to the Government of that State dealing with the Department of Health, as its Chairman, by whatever name called; or]

(iiihb)[ any fund set up by a State Government to provide medical relief to the poor; or [ Inserted by Act 33 of 1996, Section 26 (w.e.f. 1.4.1997).]

(iiihc)the Army Central Welfare Fund or the Indian Naval Benevolent Fund or the Air Force Central Welfare Fund established by the armed forces of the Union for the welfare of the past and present members of such forces or their dependants; or]

(iiihd)[ the Andhra Pradesh Chief Minister's Cyclone Relief Fund, 1996; or] [ Inserted by Act 35 of 1996, Section 2 (w.e.f. 14.11.1996).]

(iiihe)[ the National Illness Assistance Fund; or] [ Inserted by Act 14 of 1997, Section 3 (w.e.f. 1.4.1997).]

(iiihf)[ the Chief Minister's Relief Fund or the Lieutenant Governor's Relief Fund in respect of any State or Union territory, as the case may be: [ Inserted by Act 26 of 1997, Section 23 (w.e.f. 1.4.1998).]

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Union of India - Subsection

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