(1A)[(1A) Notwithstanding anything contained in sub-section (1), 42[the deduction in respect of any sum paid to the research association, university, college or other institution referred to in clause (ii) or clause (iii), or the company referred to in clause (iia) of sub-section (1), shall not be allowed], unless such research association, university, college or other institution or company—(i)prepares such statement for such period as may be prescribed and deliver or cause to be delivered to the said prescribed income-tax authority or the person authorised by such authority such statement in such form, verified in such manner, setting forth such particulars and within such time, as may be prescribed:Provided that such research association, university, college or other institution or the company may also deliver to the prescribed authority a correction statement for rectification of any mistake or to add, delete or update the information furnished in the statement delivered under this sub-section in such form and verified in such manner as may be prescribed;(ii)furnishes to the donor, a certificate specifying the amount of donation in such manner, containing such particulars and within such time from the date of receipt of sum, as may be prescribed.] [Ins. by the Act. No. 38 of 2020, w.e.f. 1-4-2021. Earlier, sub-section (1A) was Ins. by the Act No. 12 of 2020, w.e.f. 1-6-2020 and later on Omtt. by the Act. No. 38 of 2020, w.r.e.f. 1-6-2020.]
