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[Cites 0, Cited by 0] [Section 271K] [Entire Act]

Union of India - Subsection

Section 271K(ii) in The Income Tax Act, 1961

(ii)the institution or fund, if it fails to deliver or cause to be delivered a statement within the time prescribed under clause (viii) of sub-section (5) of section 80G, or furnish a certificate prescribed under clause (ix) of the said sub-section.]