Section 10(23C)(via) in The Income Tax Act, 1961

[Cites 0, Cited by 57] [Section 10(23C)] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(23C)(via) in The Income Tax Act, 1961

(via)any hospital or other institution for the reception and treatment of persons suffering from illness or mental defectiveness or for the reception and treatment of persons during convalescence or of persons requiring medical attention or rehabilitation, existing solely for philanthropic purposes and not for purposes of profit, other than those mentioned in sub-clause (iiiac) or sub-clause (iiiae) and which may be approved by the [Principal Commissioner or Commissioner]:

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Union of India - Subsection

Section 10(23C)(via) in The Income Tax Act, 1961