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[Cites 0, Cited by 0] [Section 18AAAAA] [Entire Act]

Union of India - Subsection

Section 18AAAAA(d) in Income Tax Rules, 1962

(d)the association or institution applies the amount received by way of donation referred to in clause (c) of sub-section (2) of section 80G for purposes of development of infrastructure for games or sports in India or for sponsoring of games or sports in India;