Section 10V(3)(a) in Income Tax Rules, 1962

[Cites 0, Cited by 0] [Section 10V(3)] [Section 10V] [Entire Act]

Union of India - Subsection

Section 10V(3)(a) in Income Tax Rules, 1962

(a)non-fulfilment of any of the conditions specified in clauses (c), (d) and (e) of sub-section (3) of section 9A,-

(i)is for the reasons beyond the control of the fund and it does not exceed a period of ninety days;

(ii)does not exceed a period of eighteen months beginning from the date on which the fund is setup or is not beyond the final closing of the fund, whichever is earlier, and bona fide efforts are made to satisfy the conditions specified in the clauses (c), (d) and (e) of sub-section (3) of section 9A;

(iii)is for the reason that the fund is in the process of being wound up and it does not exceed a period of one year beginning from the date on which the process of winding has begun; or

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 10V(3)(a) in Income Tax Rules, 1962