Section 2(49)(c) in The Income Tax Act, 2025

[Cites 0, Cited by 0] [Section 2(49)] [Section 2] [Entire Act]

(c)voluntary contributions received by––

(i)a registered non-profit organisation; or

(ii)an association referred to in Schedule III (Table: Sl. No. 23); or

(iii)any University or other educational institution or any hospital or other institution referred to in Schedule VII (Table: Sl. No. 19); or

(iv)an electoral trust;

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