Income Tax Department

Ministry of Finance, Government of India

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What is the provision for the treatment of corpus donation?

Subject

FAQs on charitable or religious trusts

etds-answer

​​​Any voluntary contributions received by a trust or an institution, created wholly for charitable or religious purposes, with a specified direction (corpus donations) that they shall form part of the corpus of the trust or institution shall not be included in the total income.

The corpus donation shall be invested or deposited in one or more of the forms or modes specified in Section 11(5) maintained specifically for such corpus.