Section 80P(3)(f) in The Income Tax Act, 1961

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Union of India - Subsection

Section 80P(3)(f) in The Income Tax Act, 1961

(f)in the case of a co-operative society, not being a housing society or an urban consumers' society or a society carrying on transport business or a society engaged in the performance of any manufacturing operations with the aid of power, where the gross total income does not exceed twenty thousand rupees, the amount of any income by way of interest on securities ][* * *] [ Certain words omitted by Act 26 of 1988, Section 27 (w.e.f. 1.4.1999).] [or any income from house property chargeable under section 22. [Inserted by Act 20 of 1967, Section 33 and Schedule III (w.e.f. 1.4.1968).]

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Union of India - Subsection

Section 80P(3)(f) in The Income Tax Act, 1961