Section 2(15)(ii) in The Income Tax Act, 1961

[Cites 0, Cited by 1] [Section 2(15)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(15)(ii) in The Income Tax Act, 1961

(ii)the aggregate receipts from such activity or activities during the previous year, do not exceed twenty per cent of the total receipts, of the trust or institution undertaking such activity or activities, of that previous year;

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Union of India - Subsection

Section 2(15)(ii) in The Income Tax Act, 1961