Section 24A in The Khadi And Village Industries Commission Act, 1956
24A. [ Exemption from liability to pay income-tax. [Inserted by Act 29 of 1977, Section 34 (w.e.f. 1-4-1962)]
Notwithstanding anything contained in the Income-tax Act, 1961 (43 of 1961), the Commission shall not be liable to pay any income-tax on its income, profits or gains.]
