Section 12AB(4)(d) in The Income Tax Act, 1961

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Union of India - Subsection

Section 12AB(4)(d) in The Income Tax Act, 1961

(d)the trust or institution established for charitable purpose created or established after the commencement of this Act, has applied any part of its income for the benefit of any particular religious community or caste; or

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Union of India - Subsection

Section 12AB(4)(d) in The Income Tax Act, 1961