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[Cites 0, Cited by 0] [Section 342] [Entire Act]

Union of India - Subsection

Section 342(7) in The Income Tax Act, 2025

(7)Where a registered non-profit organisation is dissolved, the Assessing Officer may, on an application made by such registered non-profit organisation in such form and manner, as may be prescribed, allow application of such income to be made to any other registered non-profit organisation for the year in which it is dissolved.