(1)] [ Substituted by Act 32 of 1994, Section 45, for certain words (w.e.f. 1.4.1995).][Where seventy-five per cent. of the share capital of any company is throughout the previous year beneficially held by an institution or fund established in India for a charitable purpose the income from dividend whereof is exempt under section 11] [ Substituted by Act 11 of 1987, Section 74, for " In the case of an institution or fund referred to in clause (iii) of sub-Section (2) of section 104" (w.e.f. 1.4.1988).][, credit shall be given to the institution or fund against the tax, if any, payable by it, of a sum calculated in accordance with the provisions of sub-section (2), in respect of its income from dividends (other than dividends on preference shares) declared or distributed during the previous year relevant to any assessment year beginning on or after the ] [ Inserted by Act 31 of 1964, Section 11 (w.e.f. 1.4.1964).][1st day of April, 1966] [ Substituted by Act 13 of 1966, Section 28, for " the 1st day of April, 1964" (w.r.e.f. 1.4.1966).], [by such a company] [ Substituted by Act 11 of 1987, Section 74, for " by such a company as is referred to in the said clause" (w.e.f. 1.4.1988).][and where the amount of credit so calculated exceeds the tax, if any, payable by the said institution or fund, the excess shall be refunded.] [ Inserted by Act 31 of 1964, Section 11 (w.e.f. 1.4.1964).]
