345. Restriction on commercial activities by a registered non-profit organisation.
A registered non-profit organisation (other than a registered non-profit organisation mentioned in section 346) shall not carry out any commercial activity unless—(a)such commercial activity is incidental to the attainment of the objectives of the registered non-profit organisation; and(b)separate books of account are maintained for such activities.[Similar to Section 2(15) and Section 11 from The Income Tax Act, 1961. ]
