Section 10(17A)(ii) in The Income Tax Act, 1961

[Cites 0, Cited by 2] [Section 10(17A)] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(17A)(ii) in The Income Tax Act, 1961

(ii)as a reward by the Central Government or any State Government for such purposes as may be approved by the Central Government in this behalf in the public interest;

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Union of India - Subsection

Section 10(17A)(ii) in The Income Tax Act, 1961