Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 22] [Section 5] [Entire Act] Union of India - Subsection Section 5(i) in The Wealth-Tax Act, 1957 (i)any property held by him under trust or other legal obligation for any public purpose of a charitable or religious nature in India:
