(7)No deduction under any other provision of this Act shall be allowed to the [trust or the institution] or any other person in respect of the income which has been charged to tax under sub-section (1) or the tax thereon.Explanation.—For the purposes of this section,—(i)"date of conversion" means,—(a)the date of the order cancelling the registration [under section 12AA or section 12AB [, or approval under sub-clause (iv) or sub-clause (v) or sub-clause (vi) or sub-clause (via) of clause (23C) of section 10]], in a case referred to in clause (i) of sub-section (3); or(b)the date of adoption or modification of any object, in a case referred to in clause (ii) of sub-section (3);(ii)"specified date" means,—(a)the date of conversion in a case falling under clause (a) of sub-section (1);(b)the date of merger in a case falling under clause (b) of sub-section (1); and(c)the date of dissolution in a case falling under clause (c) of sub-section (1);Following clause (iia) shall be inserted after clause (ii) of Explanation to section 115TD by the Finance Act, 2022, w.e.f. 1-4-2023:(iia)"specified person" means—(a)any fund or institution or trust or any university or other educational institution or any hospital or other medical institution referred to in sub-clause (iv) or sub-clause (v) or sub-clause (vi) or sub-clause (via) of clause (23C) of section 10; or(b)a trust or institution registered under section 12AA or section 12AB;(iii)registration [under section 12AA or section 12AB] shall include any registration obtained under section 12A as it stood before its amendment by the Finance (No. 2) Act, 1996 (33 of 1996).
