(4)This section applies only to that trade, professional or similar association the income of which or any part thereof is not distributed to its members except as grants to any association or institution affiliated to it.] [Inserted by Act 5 of 1964, Section 11 (w.e.f. 1.4.1964).][ Substituted by Act 46 of 1986, Section 7, for Explanation (w.e.f. 1.4.1988).]
