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[Cites 0, Cited by 0] [Section 50(2)] [Section 50] [Entire Act]

Union of India - Subsection

Section 50(2)(a) in The Income Tax Act, 2025

(a)"specified association" means any trade, professional or similar association, not covered in Schedule III (Table: Sl. No. 24), whose income or its part is not distributed to its members (other than as grants to any associations or institutions affiliated to it);