Section 194A(3)(v) in The Income Tax Act, 1961

[Cites 0, Cited by 142] [Section 194A(3)] [Section 194A] [Entire Act]

Union of India - Subsection

Section 194A(3)(v) in The Income Tax Act, 1961

(v)to such income credited or paid by a co-operative society (other than a co-operative bank) to a member thereof or to such income credited or paid by a co-operative society to any other co-operative society;

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Union of India - Subsection

Section 194A(3)(v) in The Income Tax Act, 1961