Section 11(3)(a) in The Income Tax Act, 1961

[Cites 0, Cited by 6] [Section 11(3)] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(3)(a) in The Income Tax Act, 1961

(a)is applied to purposes other than charitable or religious purposes as aforesaid or ceases to be accumulated or set apart for application thereto, or

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Union of India - Subsection

Section 11(3)(a) in The Income Tax Act, 1961