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[Cites 0, Cited by 0] [Section 341] [Entire Act]

Union of India - Subsection

Section 341(5) in The Income Tax Act, 2025

(5)Where, in a tax year, the regular income applied by a registered non-profit organisation towards charitable or religious purposes in India, as per the provisions of sub-sections (1) to (4), is less than 85% of regular income, the shortfall, or any part thereof, at the option of the registered non-profit organisation, may be treated as deemed application.