Section 80P(3)(d) in The Income Tax Act, 1961

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Union of India - Subsection

Section 80P(3)(d) in The Income Tax Act, 1961

(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).]

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Union of India - Subsection

Section 80P(3)(d) in The Income Tax Act, 1961