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512 Record(s) | Page [1 of 52]

Rule - 2A

Limits for the purposes of section 10(13A)

Rule - 2B

Conditions for the purpose of section 10(5)

Rule - 2BA

Guidelines for the purposes of section 10(10C)

Rule - 2BB

Prescribed allowances for the purposes of clause (14) of section 10

Rule - 2BBA

Circumstances and conditions for the purposes of clause (19) of section 10

Rule - 2BBB

Percentage of Government grant for considering university, hospital etc. as substantially financed by the Government for the purposes of clause (23C) of section 10

Rule - 2BC

Amount of annual receipts for the purposes of sub-clauses (iiiad) and (iiiae) of clause (23C) of section 10

Application for the purpose of grant of approval of a fund or trust or institution or university or any hospital or other medical institution under clause (i) or clause (ii) or clause (iii) or clause (iv) of first proviso to clause (23C) of Section 10

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