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[Cites 0, Cited by 0] [Section 125(3)] [Section 125] [Entire Act]

Union of India - Subsection

Section 125(3)(b) in The Income Tax Act, 2025

(b)"Agniveer Corpus Fund" means a fund in which consolidated contributions of all the Agniveers and matching contributions of the Central Government along with interest on both these contributions are held.