LexSection 24A — Exemption from liability to pay income-tax.
The Khadi and Village Industries Commission Act, 1956
1 [24A. Exemption from liability to pay income-tax. -- Notwithstanding anything contained in the Income-tax Act, 1961 (43 of 1961), the Commission shall not be liable to pay any income-tax on its income, profits or gains.]Open in Lexace · Ask the AI about this section