Section 10(23A)(ii) in The Income Tax Act, 1961

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Union of India - Subsection

Section 10(23A)(ii) in The Income Tax Act, 1961

(ii)the association or institution is for the time being approved for the purpose of this clause by the Central Government by general or special order:

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Union of India - Subsection

Section 10(23A)(ii) in The Income Tax Act, 1961