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[Cites 0, Cited by 30] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(27) in The Income Tax Act, 1961

(27)any income of a co-operative society formed for promoting the interests of the members of either the Scheduled Castes or Scheduled Tribes or both referred to in clause (26B) :Provided that the membership of the co-operative society consists of only other co-operative societies formed for similar purposes and the finances of the society are provided by the Government and such other societies;