Section 194A(3)(f) in The Income Tax Act, 1961

[Cites 0, Cited by 10] [Section 194A(3)] [Section 194A] [Entire Act]

Union of India - Subsection

Section 194A(3)(f) in The Income Tax Act, 1961

(f)such other institution, association or body or class of institutions, associations or bodies which the Central Government may, for reasons to be recorded in writing, notify in this behalf in the Official Gazette:

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 194A(3)(f) in The Income Tax Act, 1961