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[Cites 0, Cited by 0] [Section 10(46)] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(46)(a) in The Income Tax Act, 1961

(a)has been established or constituted by or under a Central, State or Provincial Act, or constituted by the Central Government or a State Government, with the object of regulating or administering any activity for the benefit of the general public;