Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 149(2)] [Section 149] [Entire Act]

Union of India - Subsection

Section 149(2)(f) in The Income Tax Act, 2025

(f)in the case of a co-operative society, not being––
(i)a housing society; or
(ii)an urban consumers' society (being a society for the benefit of the consumers within the limits of a municipal corporation, municipality, municipal committee, notified area committee, town area, or cantonment); or
(iii)a society carrying on transport business; or
(iv)a society engaged in performing manufacturing operations with the aid of power,where the gross total income does not exceed ₹ 20000, the amount of income by way of interest on securities; any income from house property chargeable under section 20.