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[Cites 0, Cited by 0] [Section 6(4F)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(4F)(l) in THE FINANCE ACT, 2021

(l)in sub-clause (iiiad), for the words "receipts of such university or educational institution do not exceed the amount of annual receipts as may be prescribed", the words "receipts of the person from such university or universities or educational institution or educational institutions do not exceed five crore rupees" shall be substituted;