Section 35CCB(1)(a) in The Income Tax Act, 1961

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Union of India - Subsection

Section 35CCB(1)(a) in The Income Tax Act, 1961

(a)to an association or institution, which has as its object the undertaking of any programme of conservation of natural resources or of afforestation, to be used for carrying out any programme of conservation of natural resources or afforestation approved by the prescribed authority; or

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Union of India - Subsection

Section 35CCB(1)(a) in The Income Tax Act, 1961