Section 11(1)(a) in The Income Tax Act, 1961

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Union of India - Subsection

Section 11(1)(a) in The Income Tax Act, 1961

(a)income derived from property held under trust wholly for charitable or religious purposes, to the extent to which such income is applied to such purposes in India; and, where any such income is accumulated or set apart for application to such purposes in India, to the extent to which the income so accumulated or set apart is not in excess of fifteen per cent of the income from such property;

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Union of India - Subsection

Section 11(1)(a) in The Income Tax Act, 1961