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[Cites 0, Cited by 0] [Section 133(7)] [Section 133] [Entire Act]

Union of India - Subsection

Section 133(7)(e) in The Income Tax Act, 2025

(e)an association or institution having as its object the control, supervision, regulation or encouragement in India of such games or sports as may be notified by the Central Government, shall be deemed to be an institution established in India for a charitable purpose.