Section 35AC(5)(i) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 35AC(5)] [Section 35AC] [Entire Act]

Union of India - Subsection

Section 35AC(5)(i) in The Income Tax Act, 1961

(i)the [Principal Chief Commissioner of Income-tax (Exemption) or the Chief Commissioner of Income-tax (Exemption)] [Sub. for "National Committee" by the Act. No. 38 of 2020, w.e.f. 1-11-2020.] is satisfied that the project or the scheme is not being carried on in accordance with all or any of the conditions subject to which such project or scheme was notified; or

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Union of India - Subsection

Section 35AC(5)(i) in The Income Tax Act, 1961