Section 12AB(1)(c) in The Income Tax Act, 1961

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Union of India - Subsection

Section 12AB(1)(c) in The Income Tax Act, 1961

(c)where the application is made under sub-clause (vi) of the said clause, pass an order in writing provisionally registering the trust or institution for a period of three years from the assessment year from which the registration is sought,

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Union of India - Subsection

Section 12AB(1)(c) in The Income Tax Act, 1961