Section 5F(3)(f) in Income Tax Rules, 1962

[Cites 0, Cited by 0] [Section 5F(3)] [Section 5F] [Entire Act]

(f)If the Commissioner of Income-tax is satisfied that the company,-

(i)is not maintaining separate books of account for research activities, or

(ii)has failed to furnish its audit report, or

(iii)has not furnished its statement of the sums received and the sums used for research, or a statement referred to in sub-clause (e), or

(iv)has ceased to carry on its research activities, or its activities are not genuine, or

(v)is not fulfilling the conditions subject to which approval was granted to it,

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