Section 6(b) in The Taxation Laws (Amendment) Act, 2001
(b)in sub- section (2),-(i) in clause (a), after sub- clause (iiig), the following sub- clause shall be inserted, namely:-" (iiiga) any fund set up by the State Government of Gujarat exclusively for providing relief to the victims of earthquake in Gujarat;";(ii)after clause (c), the following clause shall be inserted, namely:-
