(5)The principal officer or the trustee of the [trust or the institution], as the case may be, and the [trust or the institution] shall also be liable to pay the tax on accreted income to the credit of the Central Government within fourteen days from,—(i)the date on which,—(a)the period for filing appeal under section 253 against the order cancelling the registration expires and no appeal has been filed by the [trust or the institution]; or(b)the order in any appeal, confirming the cancellation of the registration, is received by the [trust or institution],in a case referred to in clause (i) of sub-section (3);(ii)the end of the previous year in a case referred to in sub-clause (a) of clause (ii) of sub-section (3);(iii)the date on which,—(a)the period for filing appeal under section 253 against the order rejecting the application expires and no appeal has been filed by the [trust or the institution]; or(b)the order in any appeal, confirming the cancellation of the application, is received by the [trust or institution],in a case referred to in sub-clause (b) of clause (ii) of sub-section (3);(iv)the date of merger in a case referred to in clause (b) of sub-section (1);(v)the date on which the period of twelve months referred to in clause (c) of sub-section (1) expires.
