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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Assam - Subsection

Section 8(2)(g) in The Assam Agricultural Income-Tax Act, 1939

(g)any sum actually donated for charitable purposes, if such donation is not more than Rs. 5 lakhs or ten per centum of the total agricultural income whichever is less; provided that such sum is actually spent for such purposes in the State;