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Prasar Bharati (Broadcasting Corporation of India) Act, 1990 22.Corporation not liable to be taxed Notwithstanding anything contained in the Income Tax Act, 1961 (43 of 1961), or any other enactment for the time being in force relating to income-tax or any other tax on income, profits or gains, the Corporation shall not be liable to pay any income-tax or any other tax in respect of - a) any income, profits or gains, accruing or arising out of the Fund of the Corporation or any amount received in that Fund; and b) any income, profits or gains, derived or any amount received, by the Corporation.    |
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