[ Exemption from tax on income ] Omitted by Act 20 of 2002 (20 of 2002) s .162 ( w.e.f . 1-4-2003).Open in Lexace · Ask the AI about this section
Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.