(2)[ In the case of relevant income which is derived from property held under trust wholly for charitable or religious purposes, ] [ Restored by Act 3 of 1989, Section 95 (w.e.f. 1.4.1989).][or which is of the nature referred to in sub-clause (iia) of clause (24) of section 2, ] [ Inserted by Act 21 of 1984, Section 21 (w.e.f. 1.4.1985).][or which is of the nature referred to in sub-section (4-A) of section 11,] [Substituted by Act 16 of 1972, Section 27, for certain words (w.e.f. 1.4.1973).][tax shall be charged on so much of the relevant income as is not exempt under section 11 or section 12] [ Inserted by Act 21 of 1984, Section 21 (w.e.f. 1.4.1985).][, as if the relevant income not so exempt were the income of an association of persons:] [ Restored by Act 3 of 1989, Section 95 (w.e.f. 1.4.1989).][Provided that in a case where the whole or any part of the relevant income is not exempt under section 11 or section 12 by virtue of the provisions contained in clause (c) or clause (d) of sub-section (1) of section 13, tax shall be charged on the relevant income or part of relevant income at the maximum marginal rate.] [ Inserted by Act 21 of 1984, Section 21 (w.e.f. 1.4.1985).]
