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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Jharkhand - Subsection

Section 64(1) in Jharkhand Co-operative Societies Act, 2008

(1)The Central Government, by notification in the official Gazette, may in the case of any registered society or class of registered societies, remit the income-tax payable in respect of the profits of the society, or of he dividends or other payments received by the member of the society on account of profits.