Section 13(1)(d) in The Income Tax Act, 1961

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Union of India - Subsection

Section 13(1)(d) in The Income Tax Act, 1961

(d)[ in the case of a trust for charitable or religious purposes or a charitable or religious institution, any income thereof, if for any period during the previous year- [ Substituted by Act 11 of 1983, Section 7, for Clause (d) (w.e.f. 1.4.1983).]

(i)any funds of the trust or institution are invested or deposited after the 28th day of February, 1983 otherwise than in any one or more of the forms or modes specified in sub-section (5) of section 11; or

(A)shares in a public sector company;

(B)shares prescribed as a form or mode of investment under clause (xii) of sub-section (5) of section 11, are held by the trust or institution after the 30th day of November, 1983:] [to the extent of such deposits or investments referred to in sub-clauses (i), (ii) and (iii)]:

(ii)any funds of the trust or institution invested or deposited before the 1st day of March, 1983 otherwise than in any one or more of the forms or modes specified in sub-section (5) of section 11 continue to remain so invested or deposited after the 30th day of November, 1983; or]

(iii)any shares in a company, other than- [ Substituted by Act 22 of 2007, Section 10, for sub-Clause (iii) (w.r.e.f. 1.4.1999).]

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Union of India - Subsection

Section 13(1)(d) in The Income Tax Act, 1961