Section 35AC(4)(ii) in The Income Tax Act, 1961

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Union of India - Subsection

Section 35AC(4)(ii) in The Income Tax Act, 1961

(ii)such association or institution, to which approval has been granted, has not furnished to the 27[Principal Chief Commissioner of Income-tax (Exemption) or the Chief Commissioner of Income-tax (Exemption)], after the end of each financial year, a report in such form and setting forth such particulars and within such time as may be prescribed28,

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Union of India - Subsection

Section 35AC(4)(ii) in The Income Tax Act, 1961