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[Cites 0, Cited by 0] [Section 11N(3)] [Section 11N] [Entire Act]

Union of India - Subsection

Section 11N(3)(iii) in Income Tax Rules, 1962

(iii)in the case of school buildings, to an educational institution existing solely for educational purposes and not for profit or to the State Government, local authority or a village panchayat;