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[Cites 0, Cited by 0] [Section 129(3)] [Section 129] [Entire Act]

Union of India - Subsection

Section 129(3)(a) in The Income Tax Act, 2025

(a)"approved charitable institution" means a registered non-profit organisation where it was approved earlier under the provisions of section 10(23C) of the Income-tax Act, 1961, or an institution referred to in section 80G(2)(a) of the said Act;