(4C)Every—(a)research association referred to in clause (21) of section 10;(b)news agency referred to in clause (22B) of section 10;(c)association or institution referred to in clause (23A) of section 10;(ca)person referred to in clause (23AAA) of section 10;(d)institution referred to in clause (23B) of section 10;(e)fund or institution referred to in sub-clause (iv) or trust or institution referred to in sub-clause (v) or any university or other educational institution referred to in sub-clause (iiiab) or sub-clause (iiiad) or sub-clause (vi) or any hospital or other medical institution referred to in sub-clause (iiiac) or sub-clause (iiiae) or sub-clause (via) of clause (23C) of section 10;(ea)Mutual Fund referred to in clause (23D) of section 10;(eb)securitisation trust referred to in clause (23DA) of section 10;(eba)Investor Protection Fund referred to in clause (23EC) or clause (23ED) of section 10;(ebb)Core Settlement Guarantee Fund referred to in clause (23EE) of section 10;(ec)venture capital company or venture capital fund referred to in clause (23FB) of section 10;(f)trade union referred to in sub-clause (a) or association referred to in sub-clause (b) of clause (24) of section 10;(fa)Board or Authority referred to in clause (29A) of section 10;(g)body or authority or Board or Trust or Commission (by whatever name called) referred to in clause (46) of section 10;(h)infrastructure debt fund referred to in clause (47) of section 10,shall, if the total income in respect of which such research association, news agency, association or institution, person or fund or trust or university or other educational institution or any hospital or other medical institution or trade union or body or authority or Board or Trust or Commission or infrastructure debt fund or Mutual Fund or securitisation trust or venture capital company or venture capital fund is assessable, without giving effect to the provisions of section 10, exceeds the maximum amount which is not chargeable to income-tax, furnish a return of such income of the previous year in the prescribed form and verified in the prescribed manner and setting forth such other particulars as may be prescribed and all the provisions of this Act shall, so far as may be, apply as if it were a return required to be furnished under sub-section (1).
