Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 17A(1)] [Section 17A] [Entire Act] Union of India - Subsection Section 17A(1)(h) in Income Tax Rules, 1962 (h)self-certified copy of order of rejection of application for grant of registration under section 12A or section 12AA, as the case may be, if any.