Section 115TD(2)(i) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 115TD(2)] [Section 115TD] [Entire Act]

Union of India - Subsection

Section 115TD(2)(i) in The Income Tax Act, 1961

(i)any asset which is established to have been directly acquired by the trust or institution out of its income of the nature referred to in clause (1) of section 10;

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Union of India - Subsection

Section 115TD(2)(i) in The Income Tax Act, 1961