Regular income
Regular income.
335. Regular income of any tax year of a registered non-profit organisation means—
| (a) | income from any charitable or religious activity, for which such non-profit organisation is registered, carried out by it in such tax year; | |
| (b) | income other than income covered in clause (e), derived from any property, deposit or investment held wholly for charitable or religious purposes by such registered non-profit organisation in such tax year; | |
| (c) | income other than income covered in clause (e), derived from any property, deposit or investment held in part for charitable and religious purposes by such registered non-profit organisation as referred in section 332(2)(b)(ii) in such tax year; | |
| (d) | voluntary contributions received by such registered non-profit organisation in such tax year; and | |
| (e) | gains of any commercial activity permissible under sections 344, 345 and 346, carried out by such registered non-profit organisation in such tax year, computed in such manner, as may be prescribed. |