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State Agricultural Credit Corporations Act, 1968 38. Corporation to be deemed to be a co-operative society for the purposes of Income-tax Act, 1961. For the purposes of the Income-tax Act, 1961 (43 of 1961), or any other enactment for the time being in force relating to any tax on income, profits or gains the Corporation shall be deemed to be a co-operative society.    |
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