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Union of India - Section

Section 344 in The Income Tax Act, 2025

344. Business undertaking held as property.

Where the property held by a registered non-profit organisation includes a business undertaking, and where a claim is made that the income of any such undertaking is eligible for benefits under this Part, then the Assessing Officer shall have the power to determine the income of such business undertaking as per the provisions of this Act.[Similar to Section 2(15) and Section 11 from The Income Tax Act, 1961. ]