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- Definition of ‘Charitable purpose’ under section 2(15) of the Income-tax Act, 1961 Definition of ‘Charitable purpose’ under section 2(15) of the Income-tax Act, 1961, (2 of 2)
Definition of ‘Charitable purpose’ under section 2(15) of the Income-tax Act, 1961
Release Date
19/12/2008
Description
Central Board of Direct Taxes(Tax Policy & Legislation Division) has issued a circular for the Definition of ‘Charitable purpose’ under section 2(15) of the Income-tax Act, 1961
Downloads
CircularNo_23122008
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