Section 80G(5)(i) in The Income Tax Act, 1961

[Cites 0, Cited by 62] [Section 80G(5)] [Section 80G] [Entire Act]

Union of India - Subsection

Section 80G(5)(i) in The Income Tax Act, 1961

(i)where the institution or fund derives any income, such income would not be liable to inclusion in its total income under the provisions of sections 11 and 12 [* * *] [ Certain words omitted by Act 21 of 1998, Section 29 (w.e.f. 1.4.1999).] [* * *] [ Certain words omitted by Act 20 of 2002, Section 30 (w.e.f. 1.4.2003).] [or clause (23-AA) or clause (23-C)] [ Substituted by Act 11 of 1987, Section 35, for " or clause (23-C)" (w.e.f. 1.4.1988).] of section 10:

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Union of India - Subsection

Section 80G(5)(i) in The Income Tax Act, 1961