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[Cites 0, Cited by 0] [Section 149(2)] [Section 149] [Entire Act]

Union of India - Subsection

Section 149(2)(b) in The Income Tax Act, 2025

(b)in the case of a co-operative society, being a primary society engaged in supplying milk, oilseeds, fruits, or vegetables raised or grown by its members to––
(i)a federal co-operative society, being a society, engaged in the business of supplying milk, oilseeds, fruits or vegetables; or
(ii)the Government or a local authority; or
(iii)a Government company, as defined in section 2(45) of the Companies Act, 2013, or a corporation established by or under a Central Act or State Act or Provincial Act, engaged in supplying milk, oilseeds, fruits or vegetables, as the case may be, to the public,the whole of the amount of profits and gains of such business;