Section 5F(2)(j) in Income Tax Rules, 1962

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Union of India - Subsection

Section 5F(2)(j) in Income Tax Rules, 1962

(j)The Chief Commissioner of Income-tax may withdraw the approval granted under clause (iia) of sub-section (1) of section 35 if he is satisfied that the company has ceased to carry on its activities or its activities are not genuine or are not being carried on in accordance with all or any of the conditions under this rule :

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Union of India - Subsection

Section 5F(2)(j) in Income Tax Rules, 1962