The Aadhaar (Targeted Delivery of Financial and other Subsidies, Benefits and Services) Act, 2016

¹[50A. Exemption from tax on income.-

Notwithstanding anything contained in the Income-tax Act, 1961 (43 of 1961) or any other enactment for the time being in force relating to tax on income, profits or gains, the Authority shall not be liable to pay income-tax or any other tax in respect of its income, profits or gains.]

1. Ins. by Act 14 of 2019, s. 21 (w.e.f. 25-7-2019).

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