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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(f) in The Additional Emoluments (Compulsory Deposit) Act, 1974

(f)any establishment owned or maintained in India by a trust, fund or institution established for a charitable or religious purpose, and required by the Income- tax Act, 1961 , (43 of 1961 .) to deduct income- tax at source from the emoluments paid to their employees;