(f)any expenditure, not being capital expenditure, incurred by a corporation or a body corporate, by whatever name called, if,—(i)it is constituted or established by a Central Act or State Act or Provincial Act;(ii)it is notified by the Central Government for the purposes of this clause having regard to the objects and purposes of the Act referred to in sub-clause (i); and(iii)the expenditure is incurred for the objects and purposes authorised by the Act under which it is constituted or established;
