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Union of India - Section

Section 339 in The Income Tax Act, 2025

339. Corpus donation.

Corpus donation means any donation made with a specific direction by the donor that it shall form part of the corpus of the registered non-profit organisation provided that such donation is invested or deposited in any of the modes permitted under section 350 maintained specifically for such corpus.[Similar to Section 11, Section 12, Section 13, Section 115BBC and Section 115BBI from The Income Tax Act, 1961. ]