Section 10(23AAA)(a) in The Income Tax Act, 1961

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

Union of India - Subsection

Section 10(23AAA)(a) in The Income Tax Act, 1961

(a)the fund—

(i)applies its income or accumulates it for application, wholly and exclusively to the objects for which it is established; and

(ii)invests its funds and contributions and other sums received by it in the forms or modes specified in sub-section (5) of section 11;