(3)the State Government;](b)[ in the case of a co-operative society, being a primary society engaged in supplying milk, oilseeds, fruits or vegetables raised or grown by its members to- [Substituted by Act 11 of 1983, Section 30, for Clause (b) (w.e.f. 1.4.1984).](i)a federal co-operative society, being a society engaged in the business of supplying milk, oilseeds, fruits or vegetables, as the case may be; or(ii)the Government or a local authority; or(iii)a Government company as defined in section 617 of the Companies Act, 1956 (1 of 1956), or a corporation established by or under a Central, State or Provincial Act (being a company or corporation engaged in supplying milk, oilseeds, fruits or vegetables, as the case may be, to the public), the whole of the amount of profits and gains of such business;(c)in the case of a co-operative society engaged in activities other than those specified in clause (a) or clause (b) (either independently of, or in addition to, all or any of the activities so specified), ][so much of its profits and gains attributable to such activities as does not exceed,-] [Substituted by Act 21 of 1979, Section 14, for certain words (w.e.f. 1.4.1980).](i)[ where such co-operative society is a consumers' co-operative society, ] [Substituted by Act 11 of 1983, Section 30, for Clause (b) (w.e.f. 1.4.1984).][one hundred thousand rupees] [ Substituted by Act 21 of 1998, Section 37, for certain words (w.e.f. 1.4.1999).]; and(ii)[ in any other case, ] [Inserted by Act 20 of 1967, Section 33 and Schedule III (w.e.f. 1.4.1968).][fifty thousand rupees] [Substituted by Act 21 of 1998, Section 37, for certain words (w.e.f. 1.4.1999).].[Explanation. - In this clause, "consumers co-operative society "means a society for the benefit of the consumers;] [Substituted by Act 11 of 1983, Section 30, for Clause (b) (w.e.f. 1.4.1984).](d)[ in respect of any income by way of interest or dividends derived by the co-operative society from its investments with any other co-operative society, the whole of such income; [Inserted by Act 20 of 1967, Section 33 and Schedule III (w.e.f. 1.4.1968).](e)in respect of any income derived by the co-operative society from the letting of godowns or warehouses for storage, processing or facilitating the marketing of commodities, the whole of such income;(f)in the case of a co-operative society, not being a housing society or an urban consumers' society or a society carrying on transport business or a society engaged in the performance of any manufacturing operations with the aid of power, where the gross total income does not exceed twenty thousand rupees, the amount of any income by way of interest on securities ][* * *] [ Certain words omitted by Act 26 of 1988, Section 27 (w.e.f. 1.4.1999).] [or any income from house property chargeable under section 22. [Inserted by Act 20 of 1967, Section 33 and Schedule III (w.e.f. 1.4.1968).]Explanation. - For the purposes of this section an "urban consumers' co-operative society" means a society for the benefit of the consumers within the limits of a municipal corporation, municipality, municipal committee, notified area committee, town area or cantonment.
