Section 10(17)(iii) in The Income Tax Act, 1961

[Cites 0, Cited by 6] [Section 10(17)] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(17)(iii) in The Income Tax Act, 1961

(iii)any constituency allowance received by any person by reason of his membership of any State Legislature under any Act or rules made by that State Legislature;

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Union of India - Subsection

Section 10(17)(iii) in The Income Tax Act, 1961