Section 2(24)(b) in The Income Tax Act, 1961

[Cites 0, Cited by 1] [Section 2(24)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(24)(b) in The Income Tax Act, 1961

(b)the subsidy or grant by the Central Government for the purpose of the corpus of a trust or institution established by the Central Government or a State Government, as the case may be;

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 2(24)(b) in The Income Tax Act, 1961