12. Income of trusts or institutions from contributions.
- [(1)] [ Section 12 renumbered as sub-Section (1) thereof by Act 10 of 2000, Section 9 (w.e.f. 1.4.2001).] Any voluntary contributions received by a trust created wholly for charitable or religious purposes or by an institution established wholly for such purposes (not being contributions made with a specific direction that they shall form part of the corpus of the trust or institution) shall for the purposes of section 11 be deemed to be income derived from property held under trust wholly for charitable or religious purposes and the provisions of that section and section 13 shall apply accordingly.(2)[ The value of any services, being medical or educational services, made available by any charitable or religious trust running a hospital or medical institution or an educational institution, to any person referred to in clause (a) or clause (b) or clause (c) or clause (cc) or clause (d) of sub-section (3) of section 13, shall be deemed to be income of such trust or institution derived from property held under trust wholly for charitable or religious purposes during the previous year in which such services are so provided and shall be chargeable to income-tax notwithstanding the provisions of sub-section (1) of section 11.Explanation. - For the purposes of this sub-section, the expression "value" shall be the value of any benefit or facility granted or provided free of cost or at concessional rate to any person referred to in clause (a) or clause (b) or clause (c) or clause (cc) or clause (d) of sub-section (3) of section 13.] [ Inserted by Act 10 of 2000, Section 9 (w.e.f. 1.4.2001).](3)[ Notwithstanding anything contained in section 11, any amount of donation received by the trust or institution in terms of clause (d) of sub-section (2) of section 80-G [in respect of which accounts of income and expenditure have not been rendered to the authority prescribed under clause (v) of sub-section (5-C) of that section, in the manner specified in that clause, or] [Inserted by Act 4 of 2001, Section 5 (w.e.f. 3.2.2001).][which has been utilised for purposes other than providing relief to the victims of earthquake in Gujarat or which remains unutilised in terms of sub-section (5-C) of section 80-G and not transferred to the Prime Minister's National Relief Fund on [or before the 31st day of March,] [Inserted by Act 4 of 2001, Section 5 (w.e.f. 3.2.2001).] [2004] [ Substituted by Act 32 of 2003, Section 11, for " 2003" (w.r.e.f. 3.2.2001).][shall be deemed to be the income of the previous year and shall accordingly be charged to tax.] [Inserted by Act 4 of 2001, Section 5 (w.e.f. 3.2.2001).]
