Section 10(23C)(iiiaaaa) in The Income Tax Act, 1961

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

Union of India - Subsection

Section 10(23C)(iiiaaaa) in The Income Tax Act, 1961

(iiiaaaa)the Chief Minister's Relief Fund or the Lieutenant Governor's Relief Fund in respect of any State or Union territory as referred to in sub-clause (iiihf) of clause (a) of sub-section (2) of section 80G; or

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 10(23C)(iiiaaaa) in The Income Tax Act, 1961