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[Cites 0, Cited by 0] [Section 149(2)] [Section 149] [Entire Act]

Union of India - Subsection

Section 149(2)(a) in The Income Tax Act, 2025

(a)in the case of a co-operative society engaged in—
(i)carrying on the business of banking or providing credit facilities to its members; or
(ii)a cottage industry; or
(iii)the marketing of agricultural produce grown by its members; or
(iv)the purchase of agricultural implements, seeds, livestock or other articles intended for agriculture for the purpose of supplying them to its members; or
(v)the processing, without the aid of power, of the agricultural produce of its members; or
(vi)the collective disposal of the labour of its members; or
(vii)fishing or allied activities, that is to say, the catching, curing, processing, preserving, storing or marketing of fish or the purchase of materials and equipment in connection therewith for the purpose of supplying them to its members,the whole of the amount of profits and gains of business attributable to any one or more of such activities;