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[Cites 0, Cited by 410] [Section 10(23C)] [Section 10] [Entire Act]

Union of India - Subsection

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

(iiiad)any university or other educational institution existing solely for educational purposes and not for purposes of profit if the aggregate annual [receipts of the person from such university or universities or educational institution or educational institutions do not exceed five crore rupees]; or