Section 35AC(4)(i) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 35AC(4)] [Section 35AC] [Entire Act]

Union of India - Subsection

Section 35AC(4)(i) in The Income Tax Act, 1961

(i)that [the Principal Chief Commissioner of Income-tax (Exemption) or the Chief Commissioner of Income-tax (Exemption)] 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 approval was granted (Sub. for "Committee" by the Act. No. 38 of 2020, w.e.f. 1-11-2020); or

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Union of India - Subsection

Section 35AC(4)(i) in The Income Tax Act, 1961