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Central Government Exempts Donations to Shri Ram Janmbhoomi Teerth Kshetra - (11 May 2020)

DIRECT TAXATION

Central Government has notified 'Shri Ram Janmbhoomi Teerth Kshetra' Trust as a place of historic importance and a place of public worship of renown for the purposes of the Section 80G of the Income-Tax Act, 1961.

Tags : CENTRAL GOVERNMENT   SHRI RAM JANMBHOOMI TEERTH KSHETRA  

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