(1)[Nothing contained in section 11 or section 12] [ Substituted by Act 16 of 1972, Section 7, for certain words (w.e.f. 1.4.1973).] shall operate so as to exclude from the total income of the previous year of the person in receipt thereof-(a)any part of the income from the property held under a trust for private religious purposes which does not enure for the benefit of the public;(b)in the case of a trust for charitable purposes or a charitable institution created or established after the commencement of this Act, any income thereof if the trust or institution is created or established for the benefit of any particular religious community or caste;(bb)[* * *] [ Clause (bb) omitted by Act 11 of 1983, Section 7 (w.e.f. 1.4.1984).](c)in the case of a trust for charitable or religious purposes or a charitable or religious institution, any income thereof-(i)if such trust or institution has been created or established after the commencement of this Act and under the terms of the trust or the rules governing the institution, any part of such income enures, or(ii)if any part of such income or any property of the trust or the institution (whenever created or established) is during the previous year used or applied, directly or indirectly for the benefit of any person referred to in sub-section (3): [such part of income as referred to in sub-clauses (i) and (ii)]Provided that in the case of a trust or institution created or established before the commencement of this Act, the provisions of sub-clause (ii) shall not apply to any use or application, whether directly or indirectly, of any part of such income or any property of the trust or institution for the benefit of any person referred to in sub-section (3), if such use or application is by way of compliance with a mandatory term of the trust or a mandatory rule governing the institution:Provided further that in the case of a trust for religious purposes or a religious institution (whenever created or established) or a trust for charitable purposes or a charitable institution created or established before the commencement of this Act, the provisions of sub-clause (ii) shall not apply to any use or application, whether directly or indirectly, of any part of such income or any property of the trust or institution for the benefit of any person referred to in sub-section (3) in so far as such use or application relates to any period before the 1st day of June, 1970;(d)[ in the case of a trust for charitable or religious purposes or a charitable or religious institution, any income thereof, if for any period during the previous year- [ Substituted by Act 11 of 1983, Section 7, for Clause (d) (w.e.f. 1.4.1983).](i)any funds of the trust or institution are invested or deposited after the 28th day of February, 1983 otherwise than in any one or more of the forms or modes specified in sub-section (5) of section 11; or(A)shares in a public sector company;(B)shares prescribed as a form or mode of investment under clause (xii) of sub-section (5) of section 11, are held by the trust or institution after the 30th day of November, 1983:] [to the extent of such deposits or investments referred to in sub-clauses (i), (ii) and (iii)]:(ii)any funds of the trust or institution invested or deposited before the 1st day of March, 1983 otherwise than in any one or more of the forms or modes specified in sub-section (5) of section 11 continue to remain so invested or deposited after the 30th day of November, 1983; or](iii)any shares in a company, other than- [ Substituted by Act 22 of 2007, Section 10, for sub-Clause (iii) (w.r.e.f. 1.4.1999).]Provided that nothing in this clause shall apply in relation to-(i)any assets held by the trust or institution where such assets form part of the corpus of the trust or institution as on the 1st day of June, 1973; [* * *] [ Certain words omitted by Act 18 of 1992, Section 5 (w.r.e.f. 1.4.1983).](ia)[ any accretion to the shares, forming part of the corpus mentioned in clause (i), by way of bonus shares allotted to the trust or institution;] [ Inserted by Act 18 of 1992, Section 5 (w.r.e.f. 1.4.1983).](ii)any assets (being debentures issued by, or on behalf of, any company or corporation) acquired by the trust or institution before the 1st day of March, 1983;(iia)[ any asset, not being an investment or deposit in any of the forms or modes specified in sub-section (5) of section 11, where such asset is not held by the trust or institution, otherwise than in any of the forms or modes specified in sub-section (5) of section 11, after the expiry of one year from the end of the previous year in which such asset is acquired or the 31st day of March, [1993] [ Inserted by Act 49 of 1991, Section 8 (w.r.e.f. 1.4.1983).][, whichever is later; ] [ Inserted by Act 49 of 1991, Section 8 (w.r.e.f. 1.4.1983).](iii)any funds representing the profits and gains of business, being profits and gains of any previous year relevant to the assessment year commencing on the 1st day of April, 1984 or any subsequent assessment year.Explanation. - Where the trust or institution has any other income in addition to profits and gains of business, the provisions of clause (iii) of this proviso shall not apply unless the trust or institution maintains separate books of account in respect of such business.[Explanation. - For the purposes of sub-clause (ii) of clause (c), in determining whether any part of the income or any property of any trust or institution is during the previous year used or applied, directly or indirectly, for the benefit of any person referred to in sub-section (3), in so far as such use or application relates to any period before the 1st day of July, 1972, no regard shall be had to the amendments made to this section by section 7 (other than sub-clause (ii) of clause (a) thereof) of the Finance Act, 1972.] [ Inserted by Act 16 of 1972, Section 7 (w.e.f. 1.4.1992).]
