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 0] [Section 52] [Entire Act] State of Andhra Pradesh - Subsection Section 52(2) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003 (2)The donations made to the Fund shall be exempted from income tax under Section 80 G of the Income Tax Act, 1961.
