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[Cites 0, Cited by 1] [Section 10(6)] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(6)(v) in The Income Tax Act, 1961

(v)any society registered under the Societies Registration Act, 1860 (14 of 1860), or under any other corresponding law for the time being in force and wholly financed by the Central Government, or any State Government or State Governments, or partly by the Central Government and partly by one or more State Governments ;