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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Uttar Pradesh - Subsection

Section 37(3) in The U.P. Entertainments and Betting Tax Rules, 1981

(3)No exemption shall be granted where the donor and donee are the same except in the case of a Registered society or Institution which is established for philanthropic, religious or charitable purposes.